Section 64 in The U.P. Co-operative Societies Act, 1965
64. Audit.
(1)The Registrar, or any other person appointed by the State Government, shall audit or cause to be audited by a person authorised by him by general or special order in writing and possessing such qualifications as may be specified by the State Government in this behalf, accounts of every co-operative society, [within six months of the close of the financial year to which such accounts relate] [Substituted for 'at least once in each co-operative year' by U.P. Act 13 of 2013, Section 5(a) (w.r.e.f. 15-2-2013).]:[Provided that the audit of a Co-operative Bank shall be conducted by the Chartered Accountants from the panel approved by the National Bank. Chartered Accountant shall be appointed by the concerned bank from the approval panel. The fees of Chartered Accountants shall be determined and paid by the concerned bank.Explanation. - For the appointment of Chartered Accountants the panel approved by the National Bank shall be accepted by the Committee of Management of the concerned bank and thereafter the Chartered Accountants shall be appointed by the Chief Executive Officer/Secretary of the bank.] [Substituted by U.P. Act No. 9 of 2011, Section 4.](2)The audit under sub-section (1) shall include an examination of overdue debts, if any, the verification of the cash balance and securities, and a valuation of the assets and liabilities of the society.(3)The Registrar, or any other person appointed by the State Government under sub-section (1) or any other person authorised by him or the Registrar, as the case may be, shall, at all times, have access to all the books, accounts, documents, papers, securities, cash and other properties belonging to, or in the custody of, the society and may summon any person in possession of, or responsible for the custody of any such books, accounts, documents, papers, securities, cash or other properties, to produce the same at the headquarters of the society or branch thereof.(4)Every person who is or has at any time been an officer or employee of a society and every member and past-member of the society, shall furnish such information in regard to the transactions and working of the society as the Registrar or any other persons appointed by the State Government under sub-section (1) or any person authorised by him or the Registrar, as the case may be, may require.(5)[ Where the Reserve Bank requests for the special audit of a co-operative bank it shall be conducted and the report of such special audit shall be submitted to the Reserve Bank within the time stipulated in such request.] [Inserted by U.P. Act 47 of 2007, Section 14.](6)[ The audit report of accounts of every Apex Co-operative Society shall be laid before the State Legislature.] [Inserted by U.P. Act 13 of 2013, Section 5(b) (w.r.e.f. 15-2-2013).]
