(1)The Chief Municipal Officer shall, after adoption of the financial statement and the balance sheet and the report of the Auditor, if any, by the Municipality, forward the same to the State Government together with a report of the action taken thereon by the Municipality.(2)If there is any difference of opinion between the Auditor and the Municipality or if the Municipality does not remedy the defects or the irregularities mentioned in the report of the Auditor within a reasonable period, the Auditor shall refer the matter to the State Government whose decision thereon shall be final and binding.
