Section 28 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
28. Annual accounts.
(1)The annual accounts of the University shall be submitted by the Syndicate to such examination and audit as the Government may direct and a copy of the annual accounts and audit report shall be submitted to the Government.(2)The Syndicate shall settle objections raised in such audit and carryout such instructions as may be issued by the Government on the audit report.(3)The account when audited shall be published by the Syndicate in such manner as maybe prescribed by the ordinances and copies thereof shall be submitted to the Academic Senate at its meeting and to the Government within three months of such publication.The Academic Senate
