Section 13 in The Kerala Local Fund Audit Act, 1994
13. Audit reports to be sent to certain officers and bodies as Government may direct.
- As soon as practicable after the completion of the audit, but not later than three months thereafter the auditor shall send to the local authority concerned a report on the accounts audited and examined by him and the copies of the report shall also be sent to such officers and such bodies as the Government may direct or as may be specified under the law governing that local authority.
