Section 14(3) in The M.P. Gram Sabha (Audit) Rules, 2001
(3)On receipt of the compliance report, the Audit Authority may ;-(a)accept the intimation or explanation given by the Gram Sabha and withdraw the objection; or(b)direct the matter to be re-investigated at the next audit or at any earlier date; or(c)hold that the defects or irregularities pointed out in the report or any of them have not been removed or remedied.
