Section 15 in Tamil Nadu Panchayats (Issue and Disposal of Audit Reports of Panchayat Union Council and District Panchayat) Rules, 2000
15. Restriction for re-audit.
- After the issue of an audit report on the accounts of the panchayat union council or district panchayat, as the case may be, for a year, the audit of the accounts for the year shall not be re-opened, save with the special orders of the Government.
