Section 24(5) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
(5)As soon as may be after the receipt of the annual statement of accounts and the report ofthe auditor, the appropriate authority shall consider it in its meeting and send a copy of the annualstatement of accounts together with a copy of the report of the auditor to the Government, alongwith its explanation on the comments made by the auditor, if any, and a statement of action takenby the appropriate authority to remedy the irregularities or loopholes, if any, pointed out by theauditor.
