Section 38(3) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
(3)The Audit under section 59 shall include in addition to the other matters the examination and verification of the following items, namely :-(i)Over dues of debts, if any.(ii)Cash balance and securities and valuation of the assets and liabilities of the Water Users Association.(iii)Whether loan and advances and debts made by the Water Users' Association on the basis of security have been properly secured and the terms on which such loans and advances are made or debts are incurred are not prejudicial to the interest of the Water Users' Association and its members.(iv)Whether the Water Users' Association has properly utilized the financial assistance, if any, granted by the Appropriate Authority or financial institutions, for the purpose for which such assistance was granted.(v)Whether the Water Users' Association is properly carrying out its objects and obligations towards its members.
