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

State of Tamilnadu - Subsection

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

(d)Monthly audit programme shall be prepared based on the approved quarterly programme by the head of office with details of institutions to be audited during the month by the audit party and communicated in writing to the head of the audit party and members and their signature to be obtained. Man days allotted for each institution should also be specified.