(7)On receipt of such intimation or explanation in respect of all or any of the matters discussed in the audit report, the Chief Executive Officer may, in consultation with the auditor,-(a)accept the intimation or explanation given by the Panchayat and order the withdrawal of the objection; or(b)direct that the matter be re-investigated at the next audit or at any earlier date; or(c)direct that the defects or irregularities pointed out in the audit report or any of them shall be removed or remedied by the Panchayat.
