Section 27(1) in New Town, Kolkata Development Authority Act, 2007
(1)The Chairman shall, in consultation with the other members of the Development Authority, forthwith remedy any defect or irregularity that may be pointed out by the Auditor in his audit report and shall report to the State Government or such other officers as the State Government directs:Provided that if there is a difference of opinion between the Development Authority and the Auditor, the matter may be referred to the State Government.
