Section 62(2) in The Orissa Co-operative Societies Act, 1962
(2)The Audit under Sub-Section (1) shall be conducted according to the rules and shall include -(a)a verification of cash balance and securities;(b)a verification of the balances at the credit of the depositors and creditors and of the amounts due from the debtors of the Society;(c)an examination of overdue debts, if any;(d)a valuation of the assets and liabilities of the Society;(e)an examination of the transaction, including the monetary transactions of the Society within such limits as may be prescribed;(f)an examination of the statement of accounts, including the statement of receipts and charges, the balance-sheet, the profits and loss account and the statement of net profits available for distribution in accordance with this Act and the Rules for the preceding year, to be prepared by the Committee in such form as may be directed by the [Auditor-General] [Substituted by Orissa Act No. 28 of 1991, Section 30(c) dated 31.12.1991, w.e.f. 25.5.1999.] [* * *] [Omitted by Orissa Act No. 28 of 1991, Section 30 (b) (i) force w.e.f. 25.5.1999.].[(f-1) an examination of the irregularity in terms of this Act, Rules and the Bye-Laws discovered, if any, in the constitution, functioning and business of the Society, affecting the financial position or otherwise of the Society.] [Substituted by Orissa Act No. 28 of 1991, Section 30(c) dated 31.12.1991, w.e.f. 25.5.1999.](g)any other matter that may be prescribed or directed by the [Auditor-General] [Substituted by Orissa Act No. 28 of 1991, Section 30(c) dated 31.12.1991, w.e.f. 25.5.1999.].
