Section 62 in Himachal Pradesh Co-Operative Societies Act, 1968
62. Nature of audit.
(1)The audit under section 61 shall include,-(a)a verification of the cash balance, securities and stocks;(b)a verification of the balance at the credit of the depositors and creditors and of the amounts due from the debtors of the society;(c)an examination of the overdue debts, if any;(d)a valuation of the assets and liabilities of the society;(e)an examination of the transactions including the monetary transactions of the society;(f)an examination of the statement of accounts to be prepared by the managing committee in such form as may be prescribed;(g)a certificate of the profits realized; and(h)any other matter that may be prescribed.(2)The statement of accounts thus audited, together with the modifications, if any, made therein by the Registrar or any person authorised by him shall be final and binding on the co-operative society.
