Section 122(1) in Tamil Nadu State Housing Board Act, 1961
(1)The said auditor shall-(a)report to the Board and to the Government any material impropriety or irregularity which he may observe in the expenditure, or in the recovery of moneys due, to the Board, or in the accounts;(b)furnish to the Board such information as it may, from time to time, require concerning the progress of his audit;(c)report to the Chairman any loss or waste of money or other property owned by or vested in the Board caused by neglect or misconduct, with the names of persons directly or indirectly responsible for such loss or waste; and(d)submit to the Chairman a final statement of audited accounts, together with a report on the result of the audit, and duplicate copies thereof to the Government, within a period of three months from the end of the year or within such other period as the Government may allow in that behalf.
