Section 10(1) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(1)Within forty-five days of the receipt of report under section 8, the Principal Officer of the local authority shall-(a)Sort out or cause to be sorted out the defects of irregularities which may have been pointed out in the report -(i)Which he or the Executive officer is competent to remedy without reference to local authority; and(ii)Which the local authority alone is competent to remedy;(b)Not withstanding anything contained in the law relating to local authority, call a special meeting of the local authority for Consideration of the report, which meeting shall, for the purposes of the law relating to local authority, be deemed to be a special meeting convened under the said law; and(c)Place before the special meeting of the local authority called under clause (b) the report together with a note giving therein the position about the facts mentioned therein and the action, which he would propose thereon.Explanation: - for the purposes of clauses (b) and (c) in the case of a "Municipal Corporation" the Mayor thereof shall be deemed to be the Principal Officer of the local authority in place of the Municipal Commissioner.(1-a) If the principal officer of the local authority fails to call a special meeting as required by clause (b) of sub section (1), the Executive officer of the local authority shall call a special meeting within thirty days from the date of the expiration of the period mentioned in sub-section (1) and the provisions of clause (b) and (c) of sub-section (1) shall apply thereto as they apply to a special meeting convened under clause (b) of the said sub-section.Explanation. - For the purpose of this sub-section "Executive officer of the local authority" means. -(i)In the case of a Municipal Corporation- the Municipal Commissioner.(ii)In the case of a Municipal Council or Nagar Panchayat the Chief Municipal Officer.(iii)In the case of a Town & Country Development Authority the Chief Executive Officer.(iv)In the case of -(a)Gram Panchayat - Secretary(b)Janapad Panchayat - Chief Executive Officer(c)Zila Panchayat - Chief Executive Officer(v)In the case of Agricultural Produce Market Committee Secretary.(vi)In the case of any other local authority such office bearer or officer thereon as the State Government may, by notification, specify in this behalf.(1-B) The Principal Officer of the local authority shall, after the local authority has considered the matter in the special meeting called under sub-section (1), take necessary action to rectify the defects or irregularities and within four months of the receipt of the report.(a)Send to the Director, intimation of having remedied the defects or irregularities pointed out in the report; or(b)Supply to the Director explanation in regard to such defects or irregularities as the local authority may wish to give.(1-C) The Principal Officer of the local authority finds any difficulty or has any doubt in understanding the report; he may seek clarification thereof from the Director in such manner and within such period as may be prescribed. The Director may for the purpose of furnishing the clarification sought by the Principal Officer of the local authority summon the Principal Officer of the local authority requiring him to present himself at such time and place and with such records as he may direct or he may, if he thinks it fit to do so, inspect the record at the place at which it is kept.
