Section 10(4) in The Rajasthan Local Fund Audit Act, 1954
(4)The local authority concerned shall publish in its next administration report such portion of the report under section 8, as deal with defects and irregularities falling under clause (c) of Sub-section (2), together with the explanation thereof, if any, given under Sub-section (1), and the final report of the [Director] [Substituted by Rajasthan Act No. 17 of 1987.] thereon given under Sub-section (3). Such report of defects and irregularities, explanation and final report shall be open to the inspection of the public at the office of the local authority for a period of one month from the date of their receipt.
