Section 10(2) in The Maharashtra Local Fund Audit Act, 1930
(2)On receipt of such intimation or explanation the Director may, in respect of all or any of the matters discussed in his report,(a)accept the intimation or explanation given by the Chairman and withdraw the objection, or(b)direct that the matter be re-investigated at the next audit or at any earlier date, or(c)hold that the defects or irregularities pointed out in the report or any of them have not been removed or remedied.
