Section 8(1) in Tamil Nadu Local Fund Audit Rules, 2016
(1)The Executive Authority shall cause to produce the genuine or bonafide manual and electronic records and registers and to provide access to electronic data stored in server relevant to accounts and audit. He shall verify that the records and registers are completely written up and closed for the accounting year and bear the authentication of the Executive authority or the persons authorised and shall also ensure that no unauthorized or false records and registers are produced to audit.
