Section 89(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)The auditor shall also report on such other matter relating to the accounts as may be prescribed, or on which [the Commissioner, Joint Commissioner, Deputy Commissioner or Assistant Commissioner] [Substituted by section 47 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).], as the case may be, may require him to report.
