Section 50(11) in Punjab Self-Supporting Co-operative Societies Act, 2006
(11)The report of the Auditor shall-(a)state whether the Auditor has obtained all the information and explanations which to the best of his knowledge and belief were necessary for the purpose of the audit;(b)state whether the balance sheet of the self-supporting co-operative society and income and expenditure account dealt with by the report, are in agreement with the books of accounts;(c)indicate the basis on which each asset and liability was valued. and mention specifically and change in the manner in which such valuation was done in the financial year under examination and its effect on surplus or deficit;(d)indicate the amount of surplus earned or deficit incurred from provision of services to the non-members as distinct from surplus earned or deficit incurred because of services to members in normal course of business;(e)indicate every deviation in actual expenses and income from the estimated expenses and income in the approved budget;(f)state whether any of the Directors had at any time during the financial year under review, become ineligible under this Act to continue in office as a Director;(g)state whether the decisions on disposal of surplus or assessment of deficit, of the general body at its previous annual general muting were implemented correctly and completely;(h)classify all debts and other assets as good, doubtful for recovery and bad and state whether the debts or other assets classified as doubtful and bad, are fully covered by adequate provision made in that behalf;(i)state the details of loans given or credits allowed, if any, to any of the Directors or any member of his family including a self-supporting co-operative society, firm or company of which such Director or member of his family is a member; and(j)state the factors contributing to the losses and indicate the members, Directors, officers, employees or staff, if any, responsible for such losses and extent of their responsibility for the same.
