Section 51(14) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(14)The auditor's report shall-(a)state whether the auditor has obtained all the information and explanations which to the best of his knowledge and belief were necessary for the purpose of the audit;(b)state whether the balance sheet of co-operative and income and expenditure account dealt with by the report are in agreement with the books of accounts;(c)indicate the basis on which each asset and liability was valued, and mention specifically any change in the manner in which such valuation was done in the financial year under examination and its effect on surplus or deficit;(d)indicate the amount of surplus earned or deficit incurred from provision of services to non-members as distinct from surplus earned or deficit incurred because of services to members or in normal course of business;(e)indicate every deviation in actual expenses and income from the estimated expenses and income, in the approved budget;(f)state whether or not any of the directors had at any time during the financial year under review, become ineligible under this Act to continue in office as a director; and(g)state whether the decisions on disposal of surplus or assessment of deficit, of the general body, at its previous annual general meeting were implemented correctly and completely or not.(h)[ State whether the loss incurred in the business of the co-operative is the result of gross negligence or serious irregularities.] [Inserted by M.P. Act No. 16 of 2010.] '
