Section 15 in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010
15. Audit.
- The accounts of every Authority shall be audited by the Accountant General within six months from the 31st day of March every year and certified. Such certified accounts together with the audit report shall be forwarded by the Authority to the Government for laying before the Legislative Assembly as required under sub-section (3) of Section 21 of the Act.
