Section 33 in The Bihar Co-operative Societies Act, 1935
33. Audit.
(1)The Registrar shall audit or cause to be audited by some person (hereinafter referred to as the auditor) authorised by him by general or special order in writing in this behalf the accounts of every registered society once at least in every year.(2)Every officer or member of the society shall furnish such information in regard to the transactions and working of the society as the Registrar or the auditor may require.(3)The audit under sub-section (1) shall be conducted according to the rules, and shall include an examination of over due debts, if any, the verification of the cash balance and securities a valuation of the assets and liabilities of the society.(4)The auditor shall submit a report on such examination, verification and valuation, and shall include in his report a statement of:-(a)every transaction which appears to the auditor to be contrary to law or to the rules or bye-laws of the society;(b)the amount of any deficiency or loss which appears to have been incurred by the culpable negligence or misconduct of any person;(c)the amount of any sum which ought to have been but has not been brought into account by any person; and(d)any money or property belonging to the society which has been misappropriated or fraudulently retained by any person taking part in the organization or management of the society or by any past or present officer of the society or by any other person.(5)The Registrar may determine the sum to be paid by any society towards the cost of auditing its accounts under this Section, and such sum shall be paid by the society in such manner as the Registrar may direct.
