Section 10(1) in The Rajasthan Local Fund Audit Act, 1954
(1)On receipt of a report under section 8, the Chairman shall remedy any defects or irregularities which may have been pointed out in the report, and shall place the report, together with a statement of the action taken or proposed to be taken thereon and an explanation in regard thereto before a meeting of the local authority. He shall also, within three months of the receipt of the report, sent to the [Director] [Substituted by Rajasthan Act No. 17 of 1987.] intimation of his having remedied the defects or irregularities, if airy, pointed out in the report, or shall, within the said period supply the [Director] [Substituted by Rajasthan Act No. 17 of 1987.] any further explanation in regard to such defects or irregularities as, the local authority may wish to give.
