Section 13(1) in The M.P. Panchayat Audit Rules, 1997
(1)On receipt of the audit report, the Sarpanch/President/Chief Executive Officer as the case may be, shall sort out or cause to be sorted out the defects or irregularities which have been pointed out in the report and put up the report together with the facts before the General Administration Committee for a detailed discussion. The Sarpanch or the Chief Executive Officer, as the case may be, shall thereafter call a general meeting at the Panchayat and place the report together with a note on the facts, position and the compliance for the consideration and further action in the matter by the Panchayat. The Sarpanch/President or the Chief Executive Officer, as the case may be shall after the Panchayat has considered the report, lake further necessary action to rectify the defects or irregularities and within the stipulated time, but not later than there months from the date of receipt of audit report send to the audit authority a detailed report on the compliance of the audit observations.
