Section 82 in The Maharashtra Co-Operative Societies Act, 1960
82. Rectification of defects in accounts.
- If the result of the audit held under the last preceding section discloses any defects in the working of a society the society shall within three months from the date of audit report, explain to the Registrar the defects, or the irregularities, pointed out by the auditor, and take steps to rectify the defects and remedy irregularities and report to the Registrar the action taken by it thereon [and place the same before the next general body meeting] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 51(a), (w.e.f. 14-2-2013).]. The Registrar may also make an order directing the society or its officers to take such action, as may be specified in the order to remedy the defects within the time specified therein.[If, the committee of a society fails to submit the audit rectification report to the Registrar and to the annual general body meeting, all the members of the committee shall be deemed to have committed an offence under section 146 and accordingly shall be liable for penalty as provided in section 147. Where the society concerned is a member of a federal society, such order of imposition of penalty shall be made after consulting the State federal society concerned:Provided that, the Registrar or the person authorised by him shall scrutinise the audit rectification report accordingly and inform the society about such report within six months from the date of receipt thereof:Provided further that, it shall be the responsibility of the auditor concerned to offer his remarks on the rectification report of the society, item wise, till entire rectification is made by the society and submit his report to the Registrar:Provided also that, such federal society shall communicate its opinion to the Registrar within a period of forty five days from the date of receipt of communication, failing which it shall be presumed that such federal society has no objection to the proposed action and the Registrar shall be at liberty to proceed further to take action accordingly.] [These words were substituted for the words 'Where the society concerned is a member of a federal society, such order shall be made after consulting the federal society.' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 51(b), (w.e.f. 14-2-2013).]
