Section 46(4) in The Orissa Self-Help Co-operatives Act, 2001
(4)The Registrar shall submit an annual report to the Government by the 31st March of each calendar year, containing statistical information on the Co-operatives in the State compiled from the returns received during the previous calendar year, under Sub-section (1), with regard to the total number of Co-operatives in the State, their membership, employees, funds, services and surplus/deficit and the report shall also contain information on fee raised under this Act by the Registrar.
