Section 28 in The M.P. Society Registrikaran Adhiniyam, 1973
28. Audit and Inspection.
- [(1) Every Society shall send to the Registrar a statement of income and expenditure with lull particulars duly audited by its Auditor, audit report and balance-sheet of the previous year alongwith details of all financial activities together with such fees as may be prescribed within ninety days from the date of annual general meeting of the society or from 30th day of April every year where the regulation do not provide for an annual general meeting. If the society fails to send the aforesaid statements within the stipulated time, the society shall be liable to pay late fee as may be prescribed. On receipt of such statements, the Registrar shall verify the statements and shall ensure that the funds have been utilised for the promotion of the society and its objects and he may also issue such instructions in respect of utilisation of funds as he may think fit :Provided that accounts of such society having annual transaction exceeding one lac rupees shall be submitted to the Registrar duly audited by Chartered Accountant.] [Substituted by M.P. Act No. 29 of 1998.](2)If the Registrar thinks necessary to undertake a special audit he may audit or cause to be audited by some person authorised by him by general or special order in writing in this behalf the accounts of any society.(3)Any person authorised by general or special order in writing in this behalf by the Registrar shall at all times have access to all the books of accounts and other papers of a society and every officer of the society shall furnish such information in regard to the accounts and working of the society as the person making such inspection may require.
