Section 86 in Assam Co-Operative Societies Act, 2007
86. Re-Audit/Recasting of audit report.
- If the Chief auditor on appeal or on inquiry and detail checking of accounts satisfies himself that the audited accounts need recasting or re-audit he shall give order for such recasting or re-audit. Provided that no such recasting or re-audit shall be taken up after 3 years from the date of acceptance of Balance Sheet by the General Assembly in their Annual General Meeting. If recasting or re-audit is required to be undertaken due to non compliance of the procedure of audit the cost of recasting or re-audit shall be recovered from the auditor auditing the accounts in addition to facing disciplinary action under the Assam Government. Services and Conduct Rules or action under appropriate law as the case may be. If the same has to be undertaken due to non furnishing of adequate records, reports etc., the cost of such recasting or re-audit shall be recovered from the respective office bearer or officer of the society. He will also be liable to disciplinary action under appropriate law, rules applicable for the purpose. The cost of re-audit or recasting of audit report shall be determined by the Registrar.
