Section 156(6) in West Bengal Co-operative Societies Rules, 2011
(6)In addition to audit fees mentioned under this rule, an additional amount of twenty five per centof audit fees shall be payable for monthly running audit in the case of the co-operative society mentioned in clause (a) of sub-section (2) of section 97 and an additional amount of ten per centfor each branch of the co-operative.Provided that the audit fee payable for concurrent audit, cost and performance audit and internal audit shall be determined by settlement between the Audit Officer and the Director of Co-operative Audit or the co-operative society, as the case may be.
