Section 2 in Tamil Nadu Panchayats (Issue and Disposal of Audit Report of Village Panchayats) Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires, -(i)"Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(ii)"Auditor" means the Deputy Block Development Officer of the panchayat union, in which jurisdiction the village panchayat lies, appointed by the Government under sub-section (1) of section 193 of the Act.
