- In this Act, unless the context otherwise requires-(a)'audit' means pre-audit, concurrent audit, post audit, cent percent audit, resident audit, test audit, special audit and such other examination of accounts as the Government may from time to time, specify;(b)'auditor' means the Director of State Audit appointed under section 3 and includes any other person on whom all or any of the powers of the auditor under this Act, are conferred;(c)[ a Gram Panchayat, a township, a Mandal Praja Parishad or a Zilla Praja Parishad constituted under the Telangana Panchayat Raj Act, 2018.] [Clause (c) is substituted for clauses (c) and (d) in section 2 by Act No.5 of 2018.](e)'Concurrent audit' means a post audit of a day-to- day accounts of a specified period, with a general review of the accounts from time to time;(f)'Director' means the Director of State Audit appointed under section 3;(g)'fund' means any fund the control and management of which a local authority or other authority is legally entitled to and includes any cess, rate, duty fee or tax leviable by, and any property vested in, such authority;(h)'Government' means the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(i)'local authority' means:-(a)a municipal corporation constituted under the law relating to municipal corporation for the time being in force;(b)a municipal council constituted under the [Telangana] [Adapted by G.O.Ms.No.142, Municipal Administration and Urban Development (F2) Department, dated 29.10.2015.] Municipalities Act, 1965;(c)[ a gram panchayat, a township, a [Mandal Praja Parishad] [Clauses (c) and (d) substituted as clause (c) by Act No.13 of 1994.] or a [Zilla] [Substituted by Act No.41 of 2006.] Praja Parishad constituted under the [Telangana] [Adapted by G.O.Ms.No.9, PR & RD (Mandal) Department, dated 12.09.2014.] Panchayat Raj Act, 1994;](e)A market committee constituted under the [Telangana] [Adapted by G.O.Ms.No.8, Agriculture & Cooperation (Marketing II) Department, dated 02.08.2014.] (Agricultural Produce and Livestock) Markets Act, 1966;(f)Rashtra Karshaka Parishad, Commodities Federations and Mandal Karshaka Parishads constituted under the [Andhra Pradesh] [This Act has been repealed by Act No.24 of 1991.] Rashtra Karshaka Parishad and Allied Bodies Act, 1988; and(g)A Zilla Grandhalaya Samstha constituted under the [Telangana] [Adapted by G.O.Ms.No.35, School Education (Training) Department, dated 21.12.2015.] Public Libraries Act, 1960;(j)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the word 'notified' shall be construed accordingly;(k)'post audit' means the detailed audit conducted after the transactions are completed;(l)'pre audit' means the preliminary audit before receiving the money or arranging the payments;(m)'prescribed' means prescribed by rules made under this Act;(n)'resident audit' means concurrent or pre audit of expenditure and review of receipts;(o)'Schedule' means the Schedule appended to this Act;(p)'Special Audit' means an audit of accounts pertaining to a specified item or series of items requiring thorough examination.(q)'surcharge' means the amount for which, the auditor in exercise of powers vested in him under this Act, makes a person liable for the loss, waste, misapplication or misappropriation, of any money or other property belonging to any local authority.
