Section 15(7) in Tamil Nadu Local Fund Audit Rules, 2016
(7)(a)The Director has the power to insist the Executive authority to furnish replies to the audit objections. The Director or his subordinate officers are competent to settle the audit paras;(b)Objections shall be settled by the following methods :-(i)by verification of the replies furnished along with the relevant records in their office by the subordinate officers of local fund audit department;(ii)spot verification of the replies at the institution at the time of local passing or review;(iii)through joint sittings conducted periodically along with the administrative authorities;(iv)through District High Level Committees formed for the purpose at district level;(v)through State High Level Committees;(c)On settlement of objections further remarks shall be issued by the competent authorities, with out delay, mentioning the details of the paragraphs settled.
