Section 54(2) in Rajasthan Co-operative Societies Act, 2001
(2)[ Every society shall cause its accounts to be audited by an auditor or auditing firm appointed by the committee of the society from amongst the panel approved under sub-section (4):Provided that where the committee of the society fails to appoint an auditor or auditing firm within the time stipulated therefor, the Registrar may appoint an auditor or auditing firm for the audit of the society from the panel approved under sub-section (4):Provided further that no auditor or auditing firm shall be appointed for the audit of the accounts of the society for more than two years in continuation:Provided also that the Registrar may, by an order, appoint an auditor(s) or auditing firm(s) to cause accounts of a society or a class of societies to be audited for a particular period, which shall be binding on the society or the class of societies, as the case may be.] [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
