Section 20(3) in Tamil Nadu Infrastructure Development Rules, 2012
(3)The accounts of the Board shall be audited once every year and if so required by the Government concurrently with the compilation of such accounts by an auditor appointed under sub-section (1) of section 226 of the Companies Act, 1956 (Central Act 1 of 1956) who shall be appointed by the Board with the approval of the Government and who shall receive such remuneration as the Board may fix;
