Section 155 in West Bengal Co-operative Societies Rules, 2011
155. Preparation of Panel of Auditors.
For preparation of panel of Auditors under section 97 the State Government or the Director of Co-operative Audit with the approval of the State Government shall invite application from amongst the eligible persons which shall include the members of the Institute of Cost and Works Accountant of India constituted under the Cost and Works Accountant Act 1959, and members of the Institute of Chartered Accountants of India both having Certificate of Practice issued by the respective Institutions. Such panel of auditors shall be prepared from the members of above named two Institutions by obtaining applications from them as provided under sub-section (1)(b) of section 97 through advertisement in at least one State level daily newspaper on such terms and conditions as may be decided by the State Government and upon receiving such applications, such panel shall be finalized by a Committee constituted by the State Government from time to time.[Provided that the accounts of the State Co-operative Bank, a Central Co-operative Bank and the State Co-operative Agriculture and Rural Development Bank shall be audited and certified by Chartered Accounts as defined in the chartered Accountant Act, 1949 appointed by it from the panel approved by the National Bank.] [Proviso added by Serial No. (28), ibid, w.e.f. 1.2.2013.]
