(1)The Municipal Commissioner or the Executive Officer shall place the audited financial statement, the balance sheet and the report of the auditor and his comments along with Test Audit Report of the Comptroller and Auditor General of India thereon before the Standing Committee which, after the examination thereof, shall place them before the Council with its comments, if any.(2)The Municipal Commissioner or the Executive Officer shall remedy any defect that has been pointed out by the auditor in his report.
