Section 140(3) in The Maharashtra Village Panchayats Act, 1959
(3)On receipt of such intimation or explanation, the [Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286 Tenth Schedule.] may in respect of all or any of the matters discussed in the audit note,-(a)accept the intimation or explanation given by the Panchayat and recommend the [Chief Executive Officer] [These words were substituted for the word 'Collector' by Maharashtra 13 of 1975, Section 23(b).] to [drop] [This word was substituted for the word 'withdraw' by Maharashtra 36 of 1965, Section 59(2)(a).] the objection.(b)[suggest] [This word was substituted for the word 'direct' by Maharashtra 36 of 1965, Section 59(2)(b).] that the matter be reinvestigated at the next audit or at any earlier date, or(c)hold that the defects or irregularities pointed out in the audit note or any of them, have not been removed or remedied.
