Section 81(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)[(a) [The Auditor] [Sub-section (3) was re-lettered as clause (a) thereof and clause (b) and (c) were added by Maharashtra 20 of 1986, Section 43(d).] shall, for the purpose of audit, at all times have access to all the books, accounts, documents, papers, 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, papers, securities, cash or other properties, to produce the same at any place at the headquarters of the society or any branch thereof.(b)[ [If the Registrar has reason to believe that there exists an element of fraud, misapplication of funds, manipulation of the accounts and the accounts of the society are likely to be tampered with, thereby causing loss to the society, he shall be competent to depute flying squad to a society or societies for examination of books, records, accounts, and such other papers and for verification of cash balance. The report of the Flying Squad shall be treated as sufficient evidence for further action, if any] [Clause(b) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 50(e)(ii), (w.e.f. 14-2-2013).],(c)[ If it is brought to the notice of the Registrar that the audit report submitted by the auditor does not disclose the true and correct picture of the accounts, the Registrar or the authorised person may carry out or cause to be carried out a test audit of accounts of such society. The test audit shall include the examination of such items as may be prescribed and specified by the Registrar in such order.] [Clause (c) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 50(e)(ill), (w.e.f. 14-2-2013).]
