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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1) in Tamil Nadu Local Fund Audit Rules, 2016

(1)The cost of audit of the accounts of any local authority or local fund is payable under section 17 of the Act. The rate of audit fees payable and the concerned authority on whom the audit fees is leviable shall be as follows : -
Serial Number Name of the Institution Cost of Audit Fee
1 Universities. Actual cost (100%) and Average cost as per theorders of the Government.
2 Municipal Corporations and Municipalities. Fifty percent of the actual cost as prescribedin the G.O.(Ms).No. 62 Finance (LF) Department., Dated.17.01.1994
3 Market Committees. Two percent of the expenditure as prescribed inG.O.(Ms).No. 566 Agriculture Department., Dated. 25.07.1990
4 (a) Local Library Authorities Chennai City. Actual cost of audit i.e.,(100 %) as per G.O.No. 1646/Education Department Dated: 14.07.1977.
  (b) Local Library Authorities, other thanChennai City. Free of cost as per G.O.No. 1646/EducationDepartment, Dated:14.07.1977.
5 Raja Veda Padasalai, Kumbakonam. Twenty five percent of standard cost of audit asprescribed in the G.O.(Ms). No. 883/Revenue and EndowmentDepartment., Dated. 29.01.1991 and G.O.(Ms).No. 60 Finance (LF)Department., Dated.29.01.1991.
6 Arasar Chatram, Thanjavur District. 0.75% of Gross receipts of a financial year asprescribed in the G.O.(Ms). No. 1201, Finance Department., Dated.02.07.1955.
7 Local Planning Authorities. Free of cost