Section 2 in Tamil Nadu Local Fund Audit Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"audit" includes cent percent audit, post audit, test audit, special audit and such other examination of accounts as the Government may, from time to time, specify;(b)"cent percent audit" means a post audit of all the transactions of a particular account for the whole financial year or for such period as may be specified by the Director;(c)"concurrent audit" means a continuous post audit of accounts of day-to-day transactions;(d)"Director" means the Director of Local Fund Audit appointed under section 3 and includes any person authorised by the Government to perform the functions of the Director of Local Fund Audit;(e)"Executive authority" means the Chief executive officer or any other officer of a local authority, vested with the power to administer the fund of that authority;(f)"Government" means the State Government;(g)"local authority" means, -(i)any municipal corporation or municipal council or panchayat union council or village panchayat constituted under the relevant law for the time being in force; or(ii)any other authority, body or institution established by or under any law or order of the Government and specified in the Schedule;(h)"local fund" means the fund administered by a local authority and other fund specified in the Schedule;(i)"Local Library Authority" means the Local Library Authority constituted under the Tamil Nadu Public Libraries Act, 1948;(j)"Local Planning Authority" means the Local Planning Authority constituted under the Tamil Nadu Town and Country Planning Act, 1971;(k)"market committee" means the market committee constituted under the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987;(l)"post audit" means the detailed audit conducted after the completion of transactions;(m)"Schedule" means the Schedule to this Act;(n)"special audit" means an audit of accounts pertaining to a specified item or series of items requiring thorough examination, and includes re-audit of the accounts for a period already covered by audit;(o)"State" means the State of Tamil Nadu;(p)"surcharge" means an amount for which the Director makes a person liable for loss, waste, misapplication or misappropriation of any money or other property;(q)"University" means the University established or incorporated by an Act of the State Legislature.
