Section 21 in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958
21. Regulation for local committee.
(a)The Chairman of the Local committee shall have a general control over the administration of the local committee both general and executive.(b)The local committee shall maintain all registers prescribed for and by the State Board in respect of its jurisdiction.(c)The accounts of the local committee shall be audited by tire Local Fund Account Department free of cost annually.
