Section 10(1)(a) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(a)Sort out or cause to be sorted out the defects of irregularities which may have been pointed out in the report -(i)Which he or the Executive officer is competent to remedy without reference to local authority; and(ii)Which the local authority alone is competent to remedy;