Section 26 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
26. Audit, inspection and enquiry reports of societies to be available to banks.
The Registrar of Co-operative Societies shall draw the attention of the Bank financing a Co-operative Society to the defects noticed in every audit or enquiry or inspection of such society conducted as per provisions of the [Rajasthan Cooperative Societies act, 1965] [Rajasthan Co-operative Societies Act, 1965 Repealed by Rajasthan co-operative Societies Act, 2001 (Now see the new Act, 2001).], and shall also supply a copy each of such audit, enquiry or inspection report if demanded, in writing by the bank.
