Section 14(2) in The Punjab Town Improvement Trust Rules, 1939
(2)The Trust shall consider the audit note and the objection statement at a meeting held as soon as possible after their accept, and decide in a resolution or resolutions upon the actions to be taken in regard thereto. The action so taken shall be indicated on an interleaved copy, or on the margin of the audit note, which shall be sent to the Examiner, Local Fund Accounts, direct, as promptly as possible and at the latest within three months of the date of receipt of the note. A copy shall at the same time be sent to the Sate Government. A similar annotated copy under the signature of the chairman shall be kept in the Trust's office and shall be placed before the inspecting officers with the replies to the items in the objection statement attested by the chairman.
