Section 73(19) in Rajasthan Co-operative Societies Rules, 2003
(19)[ If it comes to the knowledge of the Registrar that, prima facie, some financial irregularity has occurred in a society, the Registrar may get a special audit of the society conducted for the period during which such irregularity is believed to have taken place. The Registrar may, for conduction the special audit, appoint auditors requiring them to conduct audit for the period mentioned in his order keeping in view such issues as may be specifically mentioned in the order. Such special audit shall have the same effect as of a regular statutory audit.] [Added by Notification No. G.S.R. 53, dated 10.7.2017.]
