Section 58 in Sikkim Co-Operative Societies Act, 1955
58. Audit Report.
- The audit officer shall, within a' week from the date of completion of audit, submit to the registered society, and to the Registrar', together with the statement of accounts audited, and report including a statement of -(i)every transaction which appears to him to be contrary to law or to the rules or bye-laws(ii)every sum which ought to have been has not been brought into account;(iii)the amount of deficiency or loss which appears to have resulted from any negligence or misconduct or to require further investigation;(iv)an money, or; property belonging to the society which appears; to have been misappropriated or fraudulently retained by any person;(v)any of the asset which appears to him to be bad or doubtful;(vi)any irregularity 'for 'maintaining account; and(vii)any other relevant matter.
