Section 58 in The Meghalaya Co-operative Societies Act
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 audit 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 but 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)any money or property belonging to the society which appears to have been misappropriated or fraudulently retained by any person ;(v)any of the assets which appears to him to be bad or doubtful;(vi)any irregularity in maintaining account; and(vii)any other relevant matter.
