Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(12)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(12)(a) in Tamil Nadu Local Fund Audit Rules, 2016

(a)At the commencement of or during the annual audit or at the time of inspection of any local authority or local fund, the auditor shall verify the cash balances including the unspent balance of permanent or other advances and the securities (including investments, security bonds, debentures, fixed deposits, shares etc.,) held by the local authority specified in the Schedule and record in the relevant registers under his signature;