Section 58(4) in The Chhattisgarh Co-Operative Societies Act, 1960
(4)Every society shall get its accounts audited by a [Auditor or Auditing firms] [Substituted 'Auditors or group of Auditors' by C.G. Act No. 8 of 2015, dated 26.3.2015.] authorized by Registrar in this behalf once at least every financial year and shall pay such fees for auditing as may be [prescribed by the State Government] [Substituted 'prescribed by the registrar' by C.G. Act No. 8 of 2015, dated 26.3.2015.] in this regard:Provided that -(i)the State Government may, by notification, for reasons to be specified therein exempt any class of societies to pay such fees;(ii)the Registrar shall lay down the minimum qualification and experience of such Auditor of auditing firms referred to in sub-section (1);(iii)the accounts of every society shall be audited within six months of the close of the financial year to which such accounts relate and the accounts of the societies shall be maintained by the societies concerned in such a manner as may be prescribed by the Registrar in this regard;(iv)the Auditors, to conduct the audit of the accounts of the society referred to in sub-section (1) shall be appointed by the general body of the society concerned amongst the panel of Auditor or auditing firms approved by the Registrar in this behalf:Provided further that if there is a complaint of financial irregularities or embezzlement after the completion or issuance of the audit report, the Registrar may order special audit for the purpose.[Provided further that, in case of liquidated society, the liquidator may appoint auditor or auditing firm to get its accounts audited from amongst a panel approved by the Registrar.] [Inserted by C.G. Act No. 8 of 2015, dated 26.3.2015.]
