Section 15(2) in The Rajasthan Municipalities Accounts Rules, 1963
(2)Subsequent correspondence shall be conducted directly be tween the Board and the Controlling Authority as well as the Examiner, Local Fund Audit Department or the authorities to whom powers have been delegated in this behalf under sections 277 and 278 read with section 299. The latter may exercise his discretion on any points that may arise and may finally decide the issues unless he deems it necessary to refer any issue to Government before finalising it.
