(4)[ If the Board fails to cause the report to be published in accordance with sub-section (3), the Commission or the [Government of the State of Punjab] [Added by Punjab Act 53 of 1953, Section 20(b).] may get it so published, and the expenses incurred in this behalf shall be paid by the Board, and shall be recoverable as if it were an arrear of land revenue.][117. Board to consider auditor's report. - The Board in its general meeting next following the date of the receipt of the auditor's report shall consider such report and satisfy itself that no expenditure shown therein has been incurred otherwise than in accordance with the provisions of this Act and shall pass such orders as are in its opinion necessary and proper to rectify any illegal, unauthorised or improper expenditure, and may also, pass such further order upon the report as it may deem proper :Provided that if the next general meeting falls on a day earlier than two months after the receipt of the report it shall be considered in the general meeting next following].
