Section 16 in Tamil Nadu Local Fund Audit Act, 2014
16. Delegation of powers and functions.
- The Director may, by general or special order, delegate all or any of the powers to be exercised or functions to be performed by him under this Act or the rules made thereunder except the power under sub-section (4) of section 15 to any other Officer of the Local Fund Audit Department, subject to such conditions, if any, as may be specified in that order.
