Section 85 in Mizoram Cooperative Societies Act, 2006
85. Audit.
(1)The Registrar shall audit or cause to be audited by person authorized by him by general or special order in writing in this behalf, the accounts of every registered Society and Society under liquidation once at least every year.(2)The Auditor so appointed shall hold Office until the conclusion of the next general body meeting.(3)The Auditor's Report, in addition to the report on he accounts of the Cooperatives shall contain a report on the attendance at meetings by directors, loans and advances sanctioned to or the business done with the cooperative by the directors, remuneration paid to directors, expenses reimbursed to directors, expenditure incurred on education and training for members, directors, officers, employees and others.(4)It shall be the duty of the board of Management Committee to ensure that the annual financial statement of accounts are prepared and presented for audit within forty five days of closure of the corresponding financial year.(5)In every audit of the accounts, a registered society shall pay audit fee as may be prescribed and such fee shall be deemed to be outstanding dues from the Society.
