Section 50(3) in Karnataka Improvement Boards Act, 1976
(3)The Controller, shall send a report to the Government and shall forward a copy of such report to the Chairman. The Controller shall state in the report whether in his opinion the defects or irregularities have or have not been removed or remedied and indicate whether the defects or irregularities can be regularised or whether they can be condoned. He shall also state whether the amounts to which the defects or irregularities relate should, in his opinion, be surcharged or charged. [The audited accounts and the report shall be laid before each House of the State Legislature as soon as may be, after it is received by the Government.] [Inserted by Act 13 of 1985 w.e.f. 10.10.1984.]
