Section 15(1) in The Kerala Local Fund Audit Act, 1994
(1)On receipt of a report under section 13, the Executive authority concerned shall either remedy the defects or irregularities which may have been pointed out in the report and send to the Director within two months of the receipt of the report or with in such period as may be specified under the law governing the local authority, intimation of his having done so, or shall within the said period , supply to the Director any further explanations as he may wish to make in regard to the defects or irregularities.
