Section 62(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)The audit under section 61 shall include,-(a)a verification of the cash balance, securities and stocks;(b)a verification of the balance at the credit of the depositors and creditors and of the amounts due from the debtors of the society;(c)an examination of the overdue debts, if any;(d)a valuation of the assets and liabilities of the society;(e)an examination of the transactions including the monetary transactions of the society;(f)an examination of the statement of accounts to be prepared by the managing committee in such form as may be prescribed;(g)a certificate of the profits realized; and(h)any other matter that may be prescribed.
