Section 8 in The Rajasthan Local Fund Audit Act, 1954
8. Audit report to be sent to certain officers and bodies as [State Government] [Substituted by Rajasthan Act No. 27 of 1957.] may direct.
- As soon as practicable after completion of the audit, but not later than three months thereafter, the [Director] [Substituted by Rajasthan Act No. 17 of 1987.] shall prepare a report on the accounts audited and examined and shall send such report to the local authority concerned and copies thereof to such officers and bodies, as the State Government may direct.
