Section 73(3) in Rajasthan Co-operative Societies Rules, 2003
(3)The panel to be prepared under sub-rule (2) shall contain the following three parts namely:-(i)Part-A : containing the names of auditors as mentioned in sub-clause (i) of clause (a) of sub-section (5) of Section 54,(ii)Part-B : containing the names of auditing firms as mentioned in clause (b) of sub-section (5) of Section 54, and(iii)Part-C : which shall contain a pool of the eligible departmental auditors as per the norms decided by the Registrar, from time to time and which can also be classified and categorized by the Registrar in a manner decided by him, from time to time.
