Section 70 in The Meghalaya Co-operative Societies Rules
70. Procedure of audit.
(1)Unless the Registrar directs otherwise the audit of a co-operative society shall always be conducted in the registered office of the society.(2)Previous and timely intimation shall always be given to the society by the audit officer before the audit is commenced :Provided that the verification or examination required under Clauses (i), (ii) and (iii) of Section 57, may be carried out by any audit officer without any previous intimation to the society.(3)The defects and errors detected in course of audit and which can be remedied on the spot shall be rectified by the audit officer and he shall also convene a meeting of the managing body for rectification of all defects including account irregularities which can be remedied by the managing committee. All other defects of a serious nature shall be remedied in the annual meeting of the general assembly subject to provisions under Sections 58 and 59.(4)The officers and employees of the society shall give the audit officer all assistance necessary for the conduct and completion of the audit and for this purpose in particular prepare such statements and take such action with regard to the verification or examination of its accounts as he may require.
