Section 11(4) in The Kerala Local Fund Audit Act, 1994
(4)The auditor shall, in suitable cases, and if so required by Government , give public notice of the date and time of audit by publication in the notice board of the local authority to be audited and also in a newspaper in the local language having wide circulation in the area where it is situated and shall consider the objections, if any, made in writing by any person.
