Section 76 in The Goa Co-operative Societies Act, 2001
76. Special audit.
(1)A society dealing with the funds from the Government or any other external individual or institutions may be subject to a special audit initiated by the Registrar at the request of such creditor, on such specific terms of reference as agreed to by the Registrar.(2)The cost and expenses of the special audit under sub-section (1) shall be met by such creditor.(3)Every special audit shall be completed, and report submitted to the Registrar within four months from the date of appointment.(4)The special audit report shall contain a statement of:-(a)every payment which appears to the auditor to be contrary to law;(b)the amount of any deficiency, waste or loss which appears to have been caused by the gross negligence or misconduct of any person in the performance of his duties;(c)the amount received which ought to have been accounted for but is not brought into account; and(d)any material impropriety or irregularity which he may observe in the expenditure or in the recovery of money due.(5)The Registrar shall, within a period of thirty days from the date of the receipt of the special audit report, communicate copies of the same to-(a)the applicant creditor; and(b)the society concerned.
