Section 81 in The Manipur Co-operative Societies Act, 1976
81. Audit.
(1)The Registrar shall audit, or cause to be audited by a person authorised by him by general or special order in writing in this behalf, the accounts of every society at least once in each year.(2)The audit under the foregoing sub-section shall include an examination of overdue debts, if any, the verification of the cash balance and the securities, and a valuation of the assets and liabilities of the society.(3)The Registrar or the person authorised shall, for the purpose of audit, at all times have access to all the books, accounts, documents, papers, securities, cash and other properties belonging to, or in the custody of, the society and may summon any person in possession, or responsible for the custody, of any such books, accounts, documents, papers, securities, cash or other properties, to produce the same either at any place at the headquarters of the society or at the office of any branch thereof.(4)Every person who is or has, at any time, been an officer or employee of the society, and every member and past member of the society, shall furnish shall information in regard to the transactions and working of the society as the Registrar, or the person authorised by him, may require.(5)The auditor appointed under sub-section (1) shall have the right to receive all notices, and every communication relating to the annual general meeting of the society and to attend such meeting and to be heard thereat, in respect of any part of the business with which he is concerned as auditor.(6)If it appears to the Registrar, on an application by a society or otherwise, that it is necessary or expedient to re-audit any account of the society, the Registrar may order provide for such re-audit and the provisions of this Act application to audit of accounts of the society shall apply to such re-audit.
