Section 54(1) in Rajasthan Co-operative Societies Act, 2001
(1)For the audit of co-operative societies, the registrar shall prepare three panels of auditors, viz departmental auditors, certified auditors, and Chartered Accountants as defined in the Chartered Accountants Act, 1949 (Central Act No. 38 of 1949), in the manner prescribed, and shall, from one of such panels which the society may, within the time prescribed therefor, opt, appoint the auditor.
