Section 14(1) in The M.P. Gram Sabha (Audit) Rules, 2001
(1)On receipt of the Audit Report, the President 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 Gram Vikas Samiti for a detailed discussion. The President shall thereafter call a meeting of the Gram Sabha 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 Gram Sabha. The President shall after the Gram Sabha has considered the report, take further necessary action to rectify the defects or irregularities within the stipulated time, but not later than three months from the date of receipt of Audit Report send to the Audit Authority a detailed report on the compliance of the audit observations.
