Section 20(10) in The Mizoram Aided College Employees Rules, 1990
(10)The case of any audit objection, if any, shall be taken up by the Director and the Governing Body as a very serious matter. It will be, however, given an opportunity to the responsible officer to settle the objection or objections, if any. If the responsible officer does not settle the audit objection till the date of the Governing Body sitting to consider the Annual Budget for the next year the Governing Body or the Director may take any appropriate action upon the officer or officers concerned.
