Section 63A in The Orissa Co-operative Societies Act, 1962
63A. [ Annual audit report of Auditor-General. [Substituted by Orissa Act No. 28 of 1991, Section 30(c) dated 31.12.1991 w.e.f. 25.5.1999.]
(1)The Auditor-General shall furnish to the State Government an annual report for every Co-operative year within nine months of the closure of the year, incorporating therein a classification of the Societies in the State on the basis of the audit findings for the year, and such other particulars as may be prescribed.(2)The annual report shall, as soon as it is received, be laid before the State Legislature for a period of fourteen days, comprised in one session or more than one sessions thereof.]
