Section 22 in Tamil Nadu Local Fund Audit Rules, 2016
22. Production of Document to Vigilance and Court.
- In the cases where requisition from the Directorate of Vigilance and Anti Corruption, and Court of law are received for production of audit reports and related documents, the previous orders of the Director should be obtained in good time before complying with such requisitions by the subordinate officers. In cases of urgency, the officers concerned may pass orders directing production of records, in anticipation of the orders of the Director and get it ratified.
