Section 70(9) in The Multi-State Co-Operative Societies Act, 2002
(9)The remuneration of the auditors of a multi-State co-operative society—(a)in the case of an auditor appointed by the board or the Central Registrar may be fixed by the board or the Central Registrar, as the case may be; and(b)subject to clause (a), shall be fixed by the multi-State co-operative society in general meeting or in such manner as the multi-State co-operative society in general meeting may determine.Explanation.—For the purposes of this sub-section, any sums paid by the multi-State co-operative society in respect of the auditors’ expenses shall be deemed to be included in the expression “remuneration”.
