Section 58A in The Orissa Co-operative Societies Rules, 1965
58A. [ Communication, consideration and compliance to the Audit Report. [Inserted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.]
(1)Preparation of report of every audit conducted under Section 62 of the Act shall be completed and the report furnished by the Auditor to the Auditor-General, within a period of one month from the date of. physical completion of the audit, which may be extended from time to time by the Auditor-General for reasons to be recorded in writing, so however that the aggregate period does not exceed three months from the date of completion of audit in any case ;Provided that nothing in this sub-rule shall apply to any concurrent audit done on day-to-day basis, in which case such reports shall be finalised on such basis as may be directed by the Auditor-General ;Provided further that every Auditor conducting audit on behalf of the Auditor-General shall forthwith endorse copies of all objection memos and compliance received thereto, as and when filed with, or received from the society along with his finding, if any, thereon, to the Auditor-General, who shall take those into account for giving such directions to the society as he may deem proper.(2)The Auditor-General shall communicate copies of the audit report, containing the statement of receipts and charges, the balance sheet, profit and loss account and the statement of net profits of the Society as finalised and certified by him, along with such directions to the society as he may subject to the provision of the Act, the Rules and the Bye-laws deem proper to the Society and the society to which it is affiliated and the Registrar or the person exercising the powers of Registrar in respect of the society, as the case may be.(3)The Committee of the Society, on receiving the audit report shall consider it and furnish compliance thereto to the Auditor-General, within one month from the date of receipt of the same or such further time as may be allowed by the Auditor-General and on its failure to furnish such compliance, the Auditor-General may place a requisition for taking action under the Act, the Rules and Bye-Laws, as he may deem proper, with the Registrar or the person exercising the powers of Registrar in respect of the society, as the case may be.(4)Requisitions received under Sub-rule (3) shall not be called in question in any manner by the Registrar, who shall take such action as may be required therein and admissible for him to take under the Act and the Rules.]
