Section 50 in The Punjab Co-operative Societies Rules, 1963
50. Audit Fees. [Section 85 (2) (xiii)].
(1)Every co-operative society shall pay to the Government a fee for the audit of its accounts for each co- operative year in accordance with the scale fixed by the Registrar with the previous approval of the Government in respect of the class of co-operative societies to which it belongs.(2)The Registrar may, subject to such conditions as may be laid down by the Government, remit the whole or any part of the fees payable under sub-rule (1) by a co-operative society or a class of co-operative societies for any year or other specified period.Chapter-VIISettlement of Disputes[51. Reference of Disputes. (Section 85(1)) - When a party to the dispute referred to in sub-section (1) of section 55 desires to have that dispute determined in accordance with the provisions of the said section, the party shall apply to the Registrar in the form given in Appendix 'F'.] [Rule substituted by the Punjab Government gazette Notification dated 18.12.82 (section 3)]
