Section 44(5) in Andhra Pradesh Co-Operative Societies Rules, 1964
(5)(i)The Chief Auditor or the authorised person shall verify or cause to be verified the statements and returns so furnished and issued or cause to be issued an audit certificate within three months which shall contain among other things, the following particulars:(a)the name of the society and the period covered by audit;(b)the name of the person who audited the accounts for the period;(c)a statement of receipts and disbursements;(d)the Profit and Loss accounts;(e)assets and liabilities of the society;(f)a statement showing the debts, overdues; and(g)a certificate of verification of the cash balance and securities.(ii)the Audit Certificate issued shall be among other things, indicates:(a)The share capital of the society at the beginning and at the end of the Co-operative Year;(b)the loans issued and outstanding against members;(c)the deposits and borrowings of the society;(d)the net profit earned or net loss sustained by the society;(e)the amounts to be set apart for statutory reserve fund or other reserves;(f)the classification in which the society under audit is placed; and(g)the amount payable by it towards audit or other costs at the end of the year.(iii)The Society shall publish the audit certificates and such of the statements as the Chief Auditor may direct in the manner directed by him.
