Section 75 in The Meghalaya Co-operative Societies Rules
75. Chief Auditor.
(1)The Chief Auditor of Co-operative Societies shall record copies of the "Return of Audit Fees" received by him from the Regional Auditors in separate files for each sub-division and shall maintain a Register in Form No. 2 annexed to these Rules in the same manner as prescribed in Rule 74(7). He shall be responsible for the due and correct collection of audit fees throughout Meghalaya.(2)The Chief Auditor of Co-operative Societies shall be responsible for reconciling the statement showing the receipts of audit fees received from the Comptroller, Assam, in case of any discrepancy in the figures in the "Register of Collection of Audit Fees" and in the figures shown by the Comptroller.
