Section 55 in The Meghalaya Co-operative Societies Act
55. Registrar is responsible for audit.
(1)The Registrar shall audit or cause to be audited by some person authorised by him by general or special order in writing in this behalf, the accounts of every registered society once at least in every year.(1-A) The Registrar may, keeping in view the annual business turn over of the Societies authorise or appoint chattered, Accountant by special order in writing in this behalf to audit the accounts of any society or class of societies.(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 the 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 headquarters 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 (V of 1908).(3)In respect of every audit of the accounts, a registered society shall pay such audit fee as may be prescribed and such fee shall be deemed to be outstanding dues from the society.(4)If it appears to the Registrar or on application by a society or otherwise that it is necessary or expedient to re-audit any accounts of the society, the Registrar may by order provide for such re-audit and the provisions of this Act applicable to audit of accounts of the society shall apply to such re-audit.
