Section 11(4) in Tamil Nadu Local Fund Audit Rules, 2016
(4)(a)Annual audit notes or audit notes shall be prepared by the auditor, incorporating audit observations of routine nature and objections involving lower value and issued along with the annual audit report;(b)Audit notes shall also be prepared in case of concurrent audit units as prescribed and issued to the Executive authority;(c)Transaction audit notes shall also be prepared in cases where transaction audit is done incorporating the detected audit objections or observations and issued to the Executive authority copy of transaction audit note shall also be sent to the Director.
