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State of Tamilnadu - Section

Section 9 in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977

9. Audit of Accounts.

(1)the authorities competent to audit the accounts of every minority schools shall be the following namely:-
  Schools Authorities
  (1) (2)
(a) Pre-primary Primary and Middle Schools. Deputy Inspector of the concerned range.
(b) High Schools Training Institutes and SpecialSchools. Departmental Auditor.
(c) Anglo Indian Schools. Departmental Auditors.
(2)
(a)A copy of the report on the audit of accounts shall be sent to the District Educational Officer/Inspectress of Girls Schools/Inspector of Anglo-Indian Schools concerned, who shall forward the same to the management.
(b)The management shall, within a period of one month from the date of receipt of the report on the audit of accounts, submit the same together with its comments to the District Educational Officer/Inspectress of Girls' Schools/ Inspector of Anglo-Indian Schools. These comments of the management shall be reviewed by the District Educational Officer/ Inspectress of Girls' Schools/ Inspector of Anglo-Indian Schools concerned.
(c)Every minority school shall maintain registers and records as specified in Annexure IV appended to these rules.