Section 83(1) in Assam Co-Operative Societies Act, 2007
(1)The audit shall include among others-(a)a verification of the cash balance and securities;(b)a verification of the balance at the credit of the depositors and creditors and the amounts due from the debtors of the society;(c)an examination of overdue debts, if any;(d)the valuation of the assets including stock verifications, and liabilities of the society;(e)an examination of the statement of accounts and balance sheets to be prepared by the managing body of the society in such forms as may be prescribed;(f)a certification of the realised profits; and(g)any other relevant matter.
