Section 54 in Rajasthan Co-operative Societies Act, 2001
54. Audit.
(1)For the audit of co-operative societies, the registrar shall prepare three panels of auditors, viz departmental auditors, certified auditors, and Chartered Accountants as defined in the Chartered Accountants Act, 1949 (Central Act No. 38 of 1949), in the manner prescribed, and shall, from one of such panels which the society may, within the time prescribed therefor, opt, appoint the auditor.(2)[ Every society shall cause its accounts to be audited by an auditor or auditing firm appointed by the committee of the society from amongst the panel approved under sub-section (4):Provided that where the committee of the society fails to appoint an auditor or auditing firm within the time stipulated therefor, the Registrar may appoint an auditor or auditing firm for the audit of the society from the panel approved under sub-section (4):Provided further that no auditor or auditing firm shall be appointed for the audit of the accounts of the society for more than two years in continuation:Provided also that the Registrar may, by an order, appoint an auditor(s) or auditing firm(s) to cause accounts of a society or a class of societies to be audited for a particular period, which shall be binding on the society or the class of societies, as the case may be.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.](3)The society shall render, to every person auditing the accounts, access to all the books, accounts, documents, papers, securities, cash and other properties belonging to the society.(4)Every person, who is, or has at any time been, an officer or an employee or an agent of the society and every member and past member of the society shall furnish such information in regard to the transactions and working of the society as the auditor may require.(5)The Auditor, completing the audit within the period specified by the Registrar, shall submit the audit report in a per-forma prescribed by the Registrar. If at the time of audit the accounts of a co-operative society are not complete, the Registrar or with his approval, the person authorised by him may cause the accounts to be written up at the expense of the society.(6)The auditor appointed by the Registrar shall have the right to receive all notices, and every communication relating to the annual general meeting of the society and to attend such meeting and to be heard there at.[Provided that the fee of the auditors referred to in sub-clause (ii) of clause (a) of sub-section (5) and the auditor(s) appointed by the Registrar under the sub-section (2) shall be prescribed by the State Government.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.](7)If the result of the audit held under this section discloses any defects in the working of co-operative society, the Registrar may bring such defects to the notice of the society and, if the society is affiliated to another co-operative society, also to be notice of such other society.(8)The Registrar may make an order directing the society or it's officers to remedy the defects disclosed in the audit, within the time mentioned in the order.(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.(10)[ The auditor or, as the case may be, auditing firm shall prepare audit report in the Proforma prescribed by the Registrar and submit the audit report to the society and also to the Registrar.] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.](11)The Registrar shall ensure conduct of special audit of State Co-operative Bank or a Central Co-operative Bank if requested by the Reserve Bank of India in the manner and form stipulated by the Reserve Bans of India and also furnish the report to Reserve Bank of India within the time stipulated.] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.](12)[ If it comes to the knowledge of the Registrar that, prima facie, any financial irregularity has occurred in a society, the Registrar may get a special audit of the society conducted for the period during which such irregularity is believed to have taken place:Provided that the Registrar shall ensure conduct of special audit of the Rajasthan State Co-operative Bank or a Central Co-operative Bank, if requested by the Reserve Bank of India, in the manner and form stipulated by the Reserve Bank of India within the time stipulated.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
