Section 58 in The M.P. Co-Operative Societies Act, 1960
58. Audit and Audit fee.
(1)The Registrar shall audit or cause to be audited by a person authorised by him in writing by general or special order in this behalf, the accounts of every society once at least every year and shall recover from such society such fees as may be prescribed :[Provided that-(i)the State Government may, by notification, for reasons to be specified, therein, exempt any class of societies;(ii)the Registrar may for reasons to be recorded in writing, exempt any society from the payment of fees or part thereof, under this sub-section:][Provided further that a Central Society or an Apex Society or an Urban Co-operative Bank may get the accounts audited by a Chartered Accountant approved by the Registrar] [Substituted by Section 5 of M.P. Act No. 7 of 1997 [w.e.f. 6-2-1997].] :[Provided also that if there is a complaint of financial irregularities or embezzlement after the completion or issuance of the audit report, the Registrar may order special audit for the purpose.] [Inserted by Section 11 of M.P. Act No. 20 of 1999 [w.e.f. 7-8-1999].](2)[ The audit under sub-section (1) shall include an examination of the accounts and the overdue debts, if any, compliance of the instructions and orders of the Registrar issued under this Act, Rules made thereunder and Bye-laws of the society, the verification of cash balance and securities and valuation of the assets and liabilities of the societies and such other items as may be specified by the Registrar] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].].(3)The Registrar or the authorised person shall at all times have access to all the books, accounts, documents, papers, securities, cash and other properties belonging to, or in the custody of, the society and may summon any person in possession of, or responsible for, the custody of any such books, accounts, documents, papers, securities, cash or other properties, to produce the same at any place at the headquarters of the society or any branch thereof.(4)Every person who is, or has at any time been, an officer or employee of the society, and every member and past member of a society shall furnish such information in regard to the transactions and working of the society as the Registrar or the person authorised by him may, require.
