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[Cites 0, Cited by 0] [Section 6(11)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(11)(b) in Tamil Nadu Local Fund Audit Rules, 2016

(b)Quarterly audit programme shall be prepared for each quarter, based on the annual audit plan by the concerned authorities and sent to the authority for approval before the 15th of the month preceding to the commencement of the quarter. The Director or his subordinate officers shall approve the quarterly audit programme within fifteen days from the date of receipt;