Section 158 in West Bengal Co-operative Societies Rules, 2011
158. Audit Report.
(1) The audit report referred to in sub-section (1) of section 98 shall state(a)Whether any of the transactions appears to him to be contrary to law or any direction of the Registrar;(b)Whether every sum which ought to have been but has not been brought into account;(c)Whether the amount of any deficiency or loss which appears to have resulted from any negligence or misconduct, requires further investigation;(d)Whether any money or property (including stock) belonging to the society appears to have been misappropriated or fraudulently retained by any person;(e)Whether any asset appears to him to be a non-performing asset or bad or doubtful;(f)Whether or not the Audit Officer has obtained all the information and explanations required by him;(g)Whether or not, in his opinion, the balance sheet and the profit and loss account referred to in the report are drawn up in conformity with the law;(h)Whether or not such balance sheet exhibits a fair account of the state of the society's affairs according to the best of his information and the explanation given to him and as shown by the books of the society;(i)Whether, in his opinion, books and accounts have been kept by the society as required under the Act, the rules, the bye-laws and the directions of the Registrar (if any);(j)Whether there has been any material impropriety or irregularity in the expenditure or in the realization of moneys due to the society.(2)Where any of the matters referred to in sub-rule (1) is answered in the negative or in the affirmative with any remarks, the report shall state the reason for such answer with facts and figures in support of such reason.(3)The audit report shall also include (a) certification of realized profits, (b) merit rating of Co-operative Societies in such form as the Director may approve and (c) his suggestions for improvement of the working of the society.
