(1A)Without prejudice to the provisions of sub-section (1), the auditor shall inquire-(a)whether loans and advances made by the company on the basis of security have been properly secured and whether the terms on which they have been made are not prejudicial to the interests of the company or its members;(b)where transactions of the company which are represented merely by book entries are not prejudicial to the interests of the company;(c)where the company is not an investment company within the meaning of section 372 or a banking company, whether so much of the assets of the company as consist of shares, debentures and other securities have been sold at a price less than that at which they were purchased by the company;(d)whether loans and advances made by the company have been shown as deposits;(e)whether personal expenses have been charged to revenue account;(f)where it is stated in the books and papers of the company that any shares have been allotted for cash, whether cash has actually been received in respect of such allotment, and if no cash has actually been so received, whether the position as stated in the account books and the balance sheet is correct, regular and not misleading.]
