Section 64 in Sikkim Co-Operative Societies Act, 1978
64. Audit.
(1)The Registrar shall audit or cause to be audited by a person authorised by him by general or special order in writing in this behalf, the accounts of every society at least once in each co-operative year.(2)The audit under sub-section (1) shall inc1ude an examination of overdue debt, if any, the verification of the cash balance and securities, and a valuation of the assets and liabilities of the society,(3)The person auditing the accounts of a society shall have free access to the books, accounts, papers, vouchers, stock and other property of such society and shall be allowed to verify its cash balance and securities,(4)The directors, managers, administrators and other officers of the society shall furnish to the person auditing the accounts of a society all such information as to the society's transactions and working as such person may require.(5)The Registrar or the person authorised by him under Sub-section (1) to audit the accounts of a society shall have power, where necessary(a)to summon at the time of his audit any officer, agent, servant or member of the society, past or present, who he has reason to believe can give valuable information in regard to transactions of the society or the management of its affairs; and(b)to require the production of any book or document relating to the affairs of, or any cash securities belonging to, the society 'by any officer, agent, servant, or member in possession of such books, documents, cash or securities and in the event of serious irregularities discovered during audit,. to take them into custody.(6)If at the time of audit the accounts of a society are not complete, the Registrar or person authorised by him under sub-section (1) to audit may cause the accounts to be written up at the expense of the society.(7)Audit fee, if any, due from any society shall be recoverable in the same manner as is provided in section 85.
