Section 75(1) in The Meghalaya Co-operative Societies Rules
(1)The Chief Auditor of Co-operative Societies shall record copies of the "Return of Audit Fees" received by him from the Regional Auditors in separate files for each sub-division and shall maintain a Register in Form No. 2 annexed to these Rules in the same manner as prescribed in Rule 74(7). He shall be responsible for the due and correct collection of audit fees throughout Meghalaya.
