Section 74A in Uttarakhand Co-Operative Societies Act, 2003
74A. Audit of liquidator's Accounts.
(1)The liquidator shall during his tenure of office twice each year, present to the Registrar an account in the prescribed form of his receipts and payments as liquidator, the Registrar shall cause the accounts to be audited in such manner as he thinks fit.(2)The liquidator shall cause a summary of audited accounts to be prepared and shall send a copy of such summary to every contributory.(3)The liquidator shall pay such fees as the Registrar may direct for the Audit of the account and books kept by him in the manner prescribed.(4)The liquidator shall be held liable for any irregularities which might be discovered in the course or as a result of Audit in respect of transactions subsequent to his taking over the affairs of the society :Provided that no such action shall be taken unless the irregularities have caused or are likely to cause loss to the society due to gross negligence or omission in carrying out the duties and functions.
