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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Panchayats (Issue and Disposal of Audit Report of Village Panchayats) Rules, 2000

(2)The Assistant Director of Rural Development (Audit) shall scrutinise the replies to the audit objections, keeping in view the remarks of the auditor, and pass suitable orders accepting or rejecting the replies to objections raised. He shall also send a copy of such orders to the auditor.