Section 6(8) in Tamil Nadu Local Fund Audit Rules, 2016
(8)Notice of audit under sub-section (1) of section 6 of the Act, shall be given to the auditable institution in the Form-A not less than fifteen days in advance before commencement of audit, in writing:Provided that the notice may be dispensed with or notice for the lesser period may be given for which valid reasons shall be recorded in writing.
