Section 26(2) in The Khadi and Village Industries Commission Rules, 2006
(2)The Commission shall forthwith remedy any defect or irregularity that may be pointed out by the Audit Officer and shall report to the Government the action taken by it thereon within ninety days of the receipt of the report of the Audit Officer provided that if there is any difference of opinion between the Commission and the Audit Officer or if the Commission does not remedy any defect or regularity, within a reasonable period or render a satisfactory explanation in regard to the defect or irregularity, the Government may, and on reference specifically made therefor by the Audit Officer shall, in consultation with the Comptroller and Auditor General pass such orders thereon as it things fit and the Commission shall thereafter take action in accordance therewith within such time as may be specified by the Government.
