Section 35 in The Tamil Nadu State Agricultural Council Act, 2009
35. Accounts and Audit.
(1)The accounts of the Council shall be maintained in such manner and in such form as may be provided in the regulation. The Council shall prepare an annual statement of accounts in such form as may be provided in the regulation.(2)The accounts of the Council shall be audited once in a year by such auditor as the Government may appoint in this behalf.(3)The auditor appointed under sub-section (2) shall, in connection with such audit, have such rights, privileges and authority as may be provided in the regulation and in particular, the right to demand the production of books, accounts, connected vouchers and other documents and to inspect any of the offices of the Council.(4)The Secretary shall cause the report of the auditor to be printed and shall bring such report before the Council for consideration at its next meeting.(5)The Council shall remedy forthwith, any defects or irregularities that may be pointed out by the auditor and submit a report thereon to the Government.
