Section 54(9) in Rajasthan Co-operative Societies Act, 2001
(9)[ Notwithstanding anything contained in this section, a primary agricultural credit society may get its accounts audited and certified by any of the auditors appointed by it from the panel of auditors prepared under sub-section (1) :Provided that the accounts of the Apex Co-operative Bank and a Central Co-operative Bank shall be audited and certified by Chartered Accountants as defined in the Chartered Accountant Act, 1949 (Central Act No. 38 of 1949) appointed by it from the panel approved by the National Bank :Provided further that the short term co-operative credit structure society shall be free to decide the compensation for audit.
