Section 81 in Assam Co-Operative Societies Act, 2007
81. Audit.
(1)The Registrar shall audit or cause to be audited by auditors of the department or by some person authorised by him, by a general or special order in 'writing in this behalf, the accounts prepared by every registered society and society under liquidation once at least in every year :Provided that State Government shall also maintain a panel of auditors consisting of Chartered Accountants and any cooperative society shall have the option to get the accounts audited by an auditor out of this panel subject to the condition that accounts of such cooperative society shall have to be audited by departmental auditors at least once in every three years.(2)The Registrar or the person authorised by him in this behalf shall at all reasonable times have free access to the books, accounts, documents, securities, cash and other properties belonging to or in the custody of the society and may summon any person in possession or responsible for custody of any such books, accounts, documents, securities, cash or other properties to produce the same and furnish such information in regard to the transactions and working of the society at any convenient place or at the head quarters of the society or any branch thereof by the same means and so far as may be in the same manner as provided in the Code of Civil Procedure, 1908 (Central Act V of 1908).(3)In respect of every audit of the accounts a registered society shall pay such audit fee as may be prescribed by the Registrar of Cooperative Societies and such fee shall be deemed to be outstanding dues from the society.(4)The State Government shall, by notification, lay down the minimum qualifications and experience of auditors and auditing firms that shall be eligible for auditing accounts of the cooperative societies.(5)The accounts of every cooperative society shall be audited within six months of the close of the financial year to which such account relates.
