Section 51 in Punjab Self-Supporting Co-operative Societies Act, 2006
51. Special Audit.
(1)A self-supporting co-operative society, which has raised funds from other individuals or institutions, shall be liable to a special audit, which may be ordered to be made by the Registrar on an application submitted by the creditor.(2)On receipt of an application under sub-section (1), the Registrar may order for making special audit on such terms and conditions, as may be specified by him.(3)The cost of the special audit shall be borne by the creditor:Provided that where during special audit, serious irregularities in the management of funds of a self-supporting co-operative society are found, the cost shall be borne by such society or the persons responsible for such irregularities.
