Section 90(1B) in The West Bengal Co-Operative Societies Act, 1983
(1B)[ Where any order is issued under sub-section (1A) the] [Sub-sections (1A) and (1B) inserted by West Bengal Act 21 of 1990.][Director of Co-operative Audit] [Words substituted by West Bengal Act 27 of 1989 and West Bengal Act 22 of 1992, respectively.] shall appoint under clause (a) of sub-section (2) a member or members of the Institute from the panel of auditors referred to in sub-section (1) to be the audit officer or audit officers to conduct the audit of such society or class of societies, and such audit officer or audit officers shall complete the audit within the period specified in sub-section (2) and shall submit the report in accordance with the provisions of sub-section (1) of section 91.
