Section 7 in Tamil Nadu District Panchayats (Submission of Annual Reports) Rules, 1999
7. Preparation of annual report.
- District panchayat shall prepare the annual report referred to under rule 3 for the previous financial year before the 30th day of September in the succeeding financial year with audit certificate and statement as required by the Director of Local Fund Audit. The district panchayat shall approve the annual report before the 30th day of October in the succeeding financial year. After approval of annual report, the same shall be signed and sealed by the Chairman and Secretary, respectively.
