Section 58(1) in The Bihar Co-operative Societies Rules, 1959
(1)(a)The Managing Committee of a registered society shall prepare such statement of accounts (including balance sheet, profit and loss account and statement of receipts and expenditures) as may from time to time be prescribed by the Registrar and submit the same to the Registrar within three months of the close of the co-operative year and also produce it before the auditor.(b)On the failure of the Managing Committee to prepare the account as prescribed, the Registrar may get accounts prepared and assess the cost thereof on the society and the same shall be realisable from the society as audit fee.(c)A registered society shall exhibit at its office, its last annual balancesheet as audited and certified by the auditor, as also the audit report. The Registrar may direct the publication in the Official Gazette of the audited balance sheet of a registered society.
