Section 88 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
88. Authority to whom Audit Report is to be submitted.
- After completing the audit for any fasli year or shorter period, or for any transaction or series of transactions, as the case maybe, the auditor shall send a report-(a)[ to the Commissioner, in respect of maths and specific endowments attached to maths; [Substituted by section 46 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).](b)to the Joint Commissioner, Deputy Commissioner, in respect of institutions included in the list published under section 46; and(c)to the Assistant Commissioner in respect of their institutions.]
