Section 49 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
49. Submission of audit report.
(1)The accounts of the Board to be forwarded to the Government under sub-section (2) of section 42 shall be forwarded to the Government along with the remarks within two months from the date of receipt of the audit report by the Board.(2)The accounts of the market committee as certified by the auditor together with the audit report shall be forwarded to the Government along with remarks within two months from the date of receipt of the audit report by the market committee.(3)Every market committee or Board, as the case may be, shall send replies to the audit report within two months from the date of receipt of the audit report. The Director shall see that all the audit objections are settled in time by the Board and market committee, as the case may be.(4)The Government may, by order, in writing to direct the Board or market committee to take such action as may be specified in the order to remedy, within such time as may be specified therein, defects, if any, disclosed as a result of audit and the Board or the market committee, as the case may be, shall comply with such direction.
