Section 3 in Tamil Nadu Local Fund Audit Act, 2014
3. Appointment of the Director.
(1)The Government may, by notification, appoint a person, having such qualification as may be prescribed, as the Director of Local Fund Audit.(2)The Government may also appoint such other officers of the Local Fund Audit Department, as it may deem necessary, to carry out the purposes of this Act.(3)All officers and staff of the Local Fund Audit Department shall be subordinate to the Director, who shall have general superintendence and control over them in the performance of their functions under this Act or the rule made thereunder.(4)Notwithstanding anything contained in sub-section (1), the Director of Local Fund Audit functioning before the commencement of this Act, shall be deemed to have been appointed as the Director under this Act.
