Section 156 in West Bengal Co-operative Societies Rules, 2011
156. Audit Fees.
(1) A Co-operative Society shall pay audit fee calculated on the working capital [or turnover, whichever is higher] [Inserted by Serial No. (29)(a) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.] on the last day of the co-operative year for which the audit fee will be due.(2)The fees for annual audit shall be calculated at the following rates, namely(i)Where the working capital does not exceed one lakh rupees at the rate of five rupees for every one thousand rupees or part thereof subject to a minimum of one hundred rupees.(ii)Where the working capital exceeds one lakh but does not exceed fifty lakh rupees five hundred rupees plus at the rate of eighty rupees for every one lakh rupees or part thereof on the amount exceeding one lakh rupees.(iii)Where the working capital exceeds fifty lakhs rupees but does not exceed one crore rupees Four thousand five hundred rupees plus at the rate of eighty rupees for every one lakh rupees or part thereof on the amount exceeding fifty lakh rupees.(iv)Where the working capital exceeds one crore rupees but does not exceeds one hundred crore rupees Nine thousand four hundred rupees plus at the rate of one hundred rupees for every one crore rupees or part thereof on the amount exceeding one crore rupees.(v)Where the working capital exceeds one hundred crore rupees Nineteen thousand three hundred rupees plus at the rate of seventy five rupees for every one crore rupees or part thereof on the amount exceeding one hundred crore rupees.(3)In the case of a Housing Co-operative, the audit fee shall be assessed at the rate of rupees thirty per member subject to a minimum of five hundred rupees.(4)In the case of a Co-operative which is under process of being dissolved, the audit fee shall be assessed at the rate of one per centof the realised assets of the co-operative during the co-operative year for which the accounts are audited.(5)In the case of West Bengal State Co-operative Union and all of district co-operative Unions and other non-trading promotional bodies, audit fee shall be five paise for every one hundred rupees of annual subscription received during the co-operative year from the members subject to minimum of the hundred rupees.(6)In addition to audit fees mentioned under this rule, an additional amount of twenty five per centof audit fees shall be payable for monthly running audit in the case of the co-operative society mentioned in clause (a) of sub-section (2) of section 97 and an additional amount of ten per centfor each branch of the co-operative.Provided that the audit fee payable for concurrent audit, cost and performance audit and internal audit shall be determined by settlement between the Audit Officer and the Director of Co-operative Audit or the co-operative society, as the case may be.(7)[ Nothing in this rule shall apply to a Co-operative Credit Structure Entity which shall be at liberty to fix the audit fees.] [Inserted by Serial No. (29)(b) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013.]
