(3)The auditor’s report shall also state—(a)whether the auditor has sought and obtained all the information and explanations which to the best of the auditor’s knowledge and belief were necessary for the purpose of audit and if not, the details thereof and the effect of such information on the financial statements;(b)whether, in the auditor’s opinion, proper books of account as required by law have been kept by the Corporation so far as appears from the auditor’s examination of those books and proper returns adequate for the purposes of audit have been received from branches not visited by the auditor;(c)whether any report referred to in the proviso to sub-section (6) has been sent to the Corporation’s auditor, and the manner in which the Corporation’s auditor has dealt with it in preparing the auditor’s report;(d)whether the Corporation’s balance-sheet and profit and loss account dealt within the report are in agreement with the books of account and returns;(e)whether, in the auditor’s opinion, the financial statements comply with applicable standards;(f)the observations or comments of the auditor on financial transactions and matters which have any adverse effect on the functioning of the Corporation;(g)whether any director is disqualified to be or remain a director under clause (i) of section 4A;(h)any qualification, reservation or adverse remark relating to the maintenance of accounts and matters connected therewith;(i)whether the Corporation has adequate internal financial controls with reference to financial statements in place and the operating effectiveness of such controls;(j)such other matters as may be prescribed.
