Section 75(2A) in The Maharashtra Co-Operative Societies Act, 1960
(2A)[ Every society shall, appoint an auditor or auditing firm from a panel approved by the State Government in this behalf in its annual general body meeting having such minimum qualifications and experience as laid down in section 81, for the current financial year and shall also file in the form of return to the Registrar, the name of the auditor appointed and his written consent for auditing the accounts of the society within a period of thirty days from the date of the annual general body meeting :Provided that, the same auditor shall not be appointed for more than three consecutive years by the annual general body meeting of the same society.] [Sub-section (2A) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 42(c), (w.e.f. 14-2-2013).]
