Section 15(11) in Tamil Nadu Local Fund Audit Rules, 2016
(11)In case where the objections raised at the time of audit are found correct based on the orders prevailing at the time, but are found inapplicable or not relevant due to subsequent orders or decisions of the Government or other authorities, as the case may be, such objections shall be treated as settled. The Director shall cause to issue instructions on closure of such objections without obtaining reply as and when deemed necessary.
