Section 14 in Tamil Nadu Panchayats (Issue and Disposal of Audit Reports of Panchayat Union Council and District Panchayat) Rules, 2000
14. Action for settlement of the audit objections.
- No audit report shall be kept pending for more than two years from the date of receipt of the report by the Commissioner or Secretary, as the case may be. It shall be the responsibility of the Commissioner or Secretary, as the case may be, to take action to settle audit objection by adopting such speedy and effective measures as are necessary including recourse to recovery orders wherever necessary. It is the responsibility of the Inspector concerned to watch effective action at all levels, for the early settlement of the objections and ensure closure of audit report within the period specified above after the settlement of all objections.
