Section 33(4) in The Bihar Co-operative Societies Act, 1935
(4)The auditor shall submit a report on such examination, verification and valuation, and shall include in his report a statement of:-(a)every transaction which appears to the auditor to be contrary to law or to the rules or bye-laws of the society;(b)the amount of any deficiency or loss which appears to have been incurred by the culpable negligence or misconduct of any person;(c)the amount of any sum which ought to have been but has not been brought into account by any person; and(d)any money or property belonging to the society which has been misappropriated or fraudulently retained by any person taking part in the organization or management of the society or by any past or present officer of the society or by any other person.
