Section 60 in The Orissa Co-operative Societies Rules, 1965
60. Cost of Audit.
- [(1) Every society shall pay to the State Government a fee for the audit of its accounts for each Co-operative Year in accordance with the scale fixed by the State Government :Provided that the State Government may by a general or special order exempt a society or a class of society, wholly or partly from payment of such fees for any Co-operative Year or for any specific period.] [Substituted vide Orissa Gazette Extraordinary No 500, Dated 23.4.1997.](2)The fee shall be payable by the Society within such period after the completion of its audit as the [Government] [Substituted vide Orissa Gazette Extraordinary No 500, Dated 23.4.1997.] may direct.
