Section 102(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)The auditor of the Government or the auditing firm who or which does the audit shall also state in the audit memorandum-(a)whether he or it has obtained all the information and explanations which to the best of his or its knowledge and belief, were necessary for the purpose of his or its audit;(b)whether, in his or its opinion, proper accounts and books as required by the Act and Rules and the by laws of the society have been kept and regularly maintained by the society so far it appears from his or its examination of these books; and(c)whether the society's balance sheet and profit and loss account dealt with by the memorandum are in agreement with accounts, books and returns.
