: - (1) A Co-operative Society may get its accounts audited by a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949, or by any other auditor from the office of the Registrar.(2)The General Body of a Co-operative Society shall appoint an auditor by a resolution which will be valid only until the close of the next succeeding annual General Body Meeting.(3)The remuneration of the auditor shall be fixed with approval of the General Body.
