Section 48 in Haryana Registration and Regulation of Societies Act, 2012
48. Audit.
(1)Every Society shall get its annual accounts audited from an auditor who is a member of the Institute of Chartered Accountants of India, constituted under the Chartered Accountants Act, 1949 (Central Act 38 of 1949).(2)The auditor shall not be a member of the Governing Body or family member of any of the office bearer.
