Section 8(2) in Tamil Nadu Local Fund Audit Rules, 2016
(2)All enquiries regarding production of records vouchers and any other documents which are necessary for the audit and all remarks shall be made through a requisition letter referred to in clause (a) of sub-section (1) of section 8 of the Act. The requisition shall be made to the Executive authority of local authority or local fund in duplicate. An acknowledgment from the officer concerned with date of receipt, shall be obtained in the duplicate copy.
