Section 10(2)(b) in Tamil Nadu Local Fund Audit Rules, 2016

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

(b)Audit reports or audit notes shall be approved by the Head of office concerned in the following manner : -

(i)by scrutiny of the draft audit report or audit notes at the office itself and offering review remarks;

(ii)by conducting local passing for one or two days at the institution to verify the records;

(iii)after rectifying the defects pointed out by the Director on scrutiny of the draft audit report wherever applicable;

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