Section 17(1) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(1)The audit of a multi-State co-operative society under sub-section (1) of section 67-shall include, in addition to the matters specified in subsection (2) of that section, the following particulars:-(a)Whether the auditor has obtained all the information and explanations which, to the best of his knowledge and belief, are necessary for the purposes of his audit;(b)Whether in his opinion proper books of account as specified in these rules and bye-laws have been kept by the multi-State co-operative society so far as it appears from the examination of those books and proper returns adequate for the purposes of his audit have been received from the branches not visited by him.(c)Whether the balance-sheet and profit and loss account exhibit a true and fair view of the state of affairs of the multi-State cooperative society according to best of his information and explanations given to him and as shown by the books of the multi-State co-operative society; and(d)Whether there has been any material impropriety or irregularity in the expenditure or in the realisation of money due to the multi-State co-operative society.
