Section 10(3) in Tamil Nadu Local Fund Audit Rules, 2016
(3)(a)The auditor shall issue audit slips containing details of audit observations or objections with his dated signature day by day, as the audit proceeds, in duplicate and shall obtain an acknowledgement from the Head of Office of the local authority or local fund with date of receipt in one copy;(b)The auditor shall as far as practicable, issue separate audit slips for each department of the local authority or local fund so that the department concerned can proceed to take action as soon as the audit slip is received;(c)All audit slips issued during the course of audit shall be returned to the auditor by the Executive authority with replies to the objection, and a statement of the action taken or proposed to be taken to settle the objections raised;(d)On receipt of the replies to the points raised by the auditor, the auditor shall, wherever necessary re-issue for further action, any items on which final or sufficient action has not been taken or on which enquiries made have not been satisfactorily answered;(e)All the audit slips pending at the close of audit shall be compiled and incorporated in the audit report or audit notes without any omission.
