Section 11 in The Orissa Local Fund Audit Act, 1948
11. Appeal from order of surcharge or charge.
(1)Any person aggrieved by any surcharge or charge made, may, within fourteen days from the date of communication of such order, appeal to such authority as the Provincial Government may appoint in this behalf to set aside such surcharge or charge and the authority so appointed after making such enquiries as it considers necessary, may pass such order as it thinks fit.(2)Pending the disposal of such appeal all proceedings for recovery of the certified amount shall be stayed.
