Section 59 in The Orissa Co-operative Societies Rules, 1965
59. Auditor's Report.
- The Auditor shall submit to the [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No 500, Dated 23.4.1997.] an audit report together with the statements of accounts audited. The report shall include a statement of -(a)every transaction which appears to the Auditor to be contrary to law or to the rules or Bye-Laws of the Society;(b)every sum which ought to have been put has not been brought into account;(c)the amount of deficiency or loss, which appears to have been incurred by the breach of trust, wilful negligence or misappropriation of fraudulent retention of any money or property of any person;(d)any transaction which appears to him to require further investigation;(e)any of the assets, which appears to be bad;(f)any other matter directed by the [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No 500, Dated 23.4.1997.];(g)whether or not the Auditor has obtained all information and explanation which he required;(h)whether or not in his opinion the balance sheet and the profit and loss account referred to in the report are drawn up in conformity with the Act;(i)whether or not such balance sheet exhibits a true and correct account of the state of Society's affairs according to the best of his information and the explanation given to him as shown by the books of the Society;(j)whether in his opinion books and accounts have been kept by the Society as required under the Act, the Rules and the Bye-Laws;(k)whether there has been any material impropriety or irregularity in the expenditure or in the realisation of money due to the Society; and[(k-1) whether or not any irregularities in the term of the Act, rules and bye-laws has been discovered in the constitution, functioning and business affecting the financial position or otherwise of the Society;] [Inserted vide Orissa Gazette Extraordinary No 500, Dated 23.4.1997.](l)where any of the matters referred to in Clauses (h), (i), (j) or (k) is answered in the negative or affirmative with any remarks, the report shall state the reason for such answer with facts and figures in support of such reason.
