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State of Tamilnadu - Section

Section 16 in Tamil Nadu Local Fund Audit Rules, 2016

16. Payment of cost of audit.

(1)The cost of audit of the accounts of any local authority or local fund is payable under section 17 of the Act. The rate of audit fees payable and the concerned authority on whom the audit fees is leviable shall be as follows : -
Serial Number Name of the Institution Cost of Audit Fee
1 Universities. Actual cost (100%) and Average cost as per theorders of the Government.
2 Municipal Corporations and Municipalities. Fifty percent of the actual cost as prescribedin the G.O.(Ms).No. 62 Finance (LF) Department., Dated.17.01.1994
3 Market Committees. Two percent of the expenditure as prescribed inG.O.(Ms).No. 566 Agriculture Department., Dated. 25.07.1990
4 (a) Local Library Authorities Chennai City. Actual cost of audit i.e.,(100 %) as per G.O.No. 1646/Education Department Dated: 14.07.1977.
  (b) Local Library Authorities, other thanChennai City. Free of cost as per G.O.No. 1646/EducationDepartment, Dated:14.07.1977.
5 Raja Veda Padasalai, Kumbakonam. Twenty five percent of standard cost of audit asprescribed in the G.O.(Ms). No. 883/Revenue and EndowmentDepartment., Dated. 29.01.1991 and G.O.(Ms).No. 60 Finance (LF)Department., Dated.29.01.1991.
6 Arasar Chatram, Thanjavur District. 0.75% of Gross receipts of a financial year asprescribed in the G.O.(Ms). No. 1201, Finance Department., Dated.02.07.1955.
7 Local Planning Authorities. Free of cost
(2)The audit fee shall be payable within one year from the date of receipt of the audit report or demand from the Director.
(3)The collection of revenue by way of audit fees shall be a responsibility vested with the Director. For prompt and correct recording of the demand and collection of audit fees from various institutions, necessary department instructions shall be issued from time to time by the Director.
(4)In case of non-payment within the time limit, the Director shall intimate the fact, to the controlling authority or Government. The Government or controlling authority shall adjust the charges for audit from the grants or other sums payable to local authority.
(5)If no grant or other sums is payable to such authority, the cost of audit shall be recovered by the Director from the own funds of such authority:Provided that the audit fees livable on any local authority before the date of commencement of these rules shall continue to be collected as per these rules.