(6)The Empowered Standing Committee shall consider the report of the Auditor alongwith test audit report of the [Examiner of Local Accounts] [Substituted 'CAG' by Bihar Act No. 7 of 2011, dated 27.5.2011.], as early as possible and shall, if necessary, take prompt action thereon, and shall also, if necessary, surcharge the amount of any illegal payment on the person making or authorizing it, and charge against any person responsible there for the amount of any deficiency or loss incurred by the negligence or misconduct of such person or any amount which ought to have been, but is not, brought into account by such person, and shall, in every such case, certify the amount due from such person:Provided that any person aggrieved by an order of payment of certified sums may appeal to the State Government whose decision on such appeal shall be final.
