Section 206 in The U.P. Co-operative Societies Rules, 1968
206.
The copies of audit report along with the audited statement of accounts and returns referred to in Rule 367 shall be submitted by the auditor to-(i) every audited co-operative society, (ii) his superior officer or officers, (iii) the Registrar and, if so directed by the Registrar, also to the Central Society to which the audited society is affiliated. The audit report shall inter alia mention -(a)every transaction which, in the opinion of the auditor, is contrary to the provisions of the Act, the rules or of the bye-laws of the society;(b)every sum which ought to have been, but has not been brought into account of the society;(c)the amount of any efficiency or loss which, in the opinion of the auditor, has resulted from any negligence or misconduct on the part of any officer of the society;(d)any money or property belonging to the society which, in the opinion of the auditor, has been misappropriated or fraudulently retained by any person;(e)any of the assets of the society which, in the opinion of the auditor, is bad or doubtful;(f)the fact whether all the books of accounts as required by the Act, the rules or by the bye-laws of the society have been properly kept by the society;(g)the fact whether the balance-sheet and profit and loss account examined by the auditor are in agreement with the books of accounts and returns and maintained by the society;(h)any material impropriety or irregularity in expenditure or in the realization of the dues to the society;(i)the result of examination of the transaction between the society and the officers of the society;(j)any other matter which in the opinion of the auditor is essential for the economic well-being of the society.
