Section 15 in West Bengal Societies Registration Act, 1961
15. Books of account and audit.
(1) Every society shall keep at its registered office proper books of account in which shall be entered accurately(a)all sums of money received and the source thereof and all sums of money expended by the society and the object or purpose for which such sums are expended,(b)the assets and liabilities of the society.(2)Every society shall have its accounts audited once a year by a duly qualified auditor and have a balance-sheet prepared by him. The auditor shall also submit a report showing the exact state of the financial affairs of the society. Three copies of the balance-sheet and the auditor's report shall be certified by the auditor.Explanation. A duly qualified auditor means a chartered accountant within the meaning of the Chartered Accountants Act, 1949 or a person approved by the Registrar in this behalf.(3)For any contravention of the provisions of sub-section (1) or sub-section (2), every officer in default shall be punishable with fine which may extend to twenty rupees for every day after the detection of the default during which the default continues.
