Section 95 in Haryana Co-operative Societies Act, 1984
95. Audit.
- [(1) Every co-operative society shall get its accounts audited at least once in each year by a person authorized by the Registrar by general or special order in this behalf failing which the Registrar shall get the accounts of the society audited at the expense of the society :Provided that the Registrar will make necessary arrangement of the audit of societies through his officers or other auditors duly authorized by him.] [Substituted by Haryana Act No. 19 of 2006.](2)The audit under sub section (1), shall include valuation of assets and liabilities, an examination of balance sheet, profit and loss accounts and overdue debts, if any, the verification of the cash balance and securities.(3)The person auditing the accounts of co-operative society shall have free access to the books, accounts, papers, vouchers, stock and other property of such society and shall be allowed to verify its cash balance and securities.(4)The members of the Committee, managers, administrators or any officer, employee and agent of the society shall furnish to the person auditing the accounts of a co-operative society all such information as to its transactions and working, as such person may require.(5)The Registrar or the person authorised by him under sub section (1) to audit the accounts of a society shall have power where necessary, -(a)to summon at the time of its audit any officer, agent, servant or member of the society, past or present, who, he has reason to believe can give valuable information in regard to transactions of the society or the management of its affairs; and(b)to require the production of any book or document relating to the affairs of, or any cash or securities belonging to the society, by officer, agent, servant or member in the possession of such books, documents, cash or securities and in the event of serious irregularities discovered during audit to take these into custody.(6)If at the time of audit the accounts of a society are not complete, the Registrar or the person authorised by him under sub section (1) to audit, may cause the accounts to be written up at the expense of the society or the person responsible to maintain the accounts.(7)Where the accounts have been caused to be written up under sub section (6), the Registrar may after giving the person concerned an opportunity of being heard make an order requiring the person concerned or society to pay such costs and compensation as the Registrar may determine.(7A)[ (i). The Registrar may get the accounts of a society audited by a chartered accountant in accordance with the guidelines approved by him. The remuneration of the chartered accountant shall be approved by the Registrar and the expenditure on this account shall be met out of the funds of the society.(ii)The audit of the co-operative banks may be conducted by the chartered accountant appointed by the Registrar.(iii)The Registrar shall prepare a panel of qualified chartered accountants and fix the remuneration in lieu of audit fees. The Registrar shall also prepare the guidelines for these auditors as to make the audit more meaningful and effective.(iv)None of the following persons shall be qualified for appointment as a chartered accountant :-(a)a body corporate;(b)an officer or employee of the co-operative society;(c)a person who is a member, or who is in the employment, or an officer or employee of the co-operative society;(d)a person who is indebted to the co-operative society or who has given any guarantee or provided any security in connection with the indebtedness of any third person to the co-operative society for an amount exceeding five thousand rupees.(v)A person shall also not be qualified for appointment as a chartered accountant if he is, by virtue of clause (ii) disqualified for appointment as a chartered accountant of any other body corporate or co- operative society.(vi)If a chartered accountant becomes subject, after his appointment, to any of the disqualification specified in clauses (ii) and (iii), he shall be deemed to have vacated his office as such.](8)Audit fee, if any, due from any co-operative society shall be recoverable in the same manner as is provided in section 104.(9)[ Notwithstanding anything contained in sub-section (7A), Co- operative Credit Structure other than Primary Agriculture Co-operative Societies shall get its accounts audited by chartered accountant from a panel prepared by the Registrar in consultation with the National Bank.(10)The Registrar shall get conducted a special audit of Co- operative Credit Structure other than Primary Agriculture Co-operative Societies on the request of the Reserve Bank and shall endorse a copy of the report of such special audit to the Reserve Bank and National Bank.] [Added by Haryana Act No. 18 of 2007.]
