(1)The Council shall examine the report of the auditor according to the rules or regulations and may call for the explanation of any person in regard to any matter mentioned therein, and the Council shall pass such order on the report as it may think fit, including orders for the recovery of the certified by the auditor, from the person concerned.(2)The manager or any other person aggrieved by any order made by the Council under sub-section (1) may within ten days of the receipt by him of the order apply to the Government and the Government may after hearing the Secretary of the Council, confirm or modify the order or remit the amount so certified either in whole or in part and may also make such order as to costs as it may think appropriate in the circumstances of the case.(3)No application made under sub-section (1) shall be entered by the Government unless the amount certified by the auditor has first been deposited with the Chairman, Tehsil Committee or the Chairperson of the Council and opportunity of being heard is granted to the Chairman, Tehsil Committee.(4)The order made by the Government under sub-section (2) shall be final.(5)For purposes of this section the Minister Incharge Haj and Auqaf in the State shall be the Government.(6)Every amount for the recovery of which any order has been made under sub-section (1) or sub-section (2), shall where such amount remains unpaid be recoverable as an arrears of land revenue by the Chairman, Tehsil Committee who shall have the powers of Collector under the Land Revenue Act, Samvat 1996 for such purpose.
