Section 5 in Tamil Nadu Local Fund Audit Act, 2014
5. Power to audit accounts of certain authorities, bodies, institutions or fund not included in the Schedule.
- The Director may, with the previous sanction of the Government, and without prejudice to the provisions of section 4, audit the accounts of any authority, body, institution or fund not included in the Schedule subject to such terms and conditions as may be agreed upon between the Director and the person responsible for the administration of such authority, body, institution or fund.
