Section 26 in Himachal Pradesh Co-Operative Societies Act, 1968
26. Rights of members to see books, etc.
(1)Every society shall keep open to inspection for its members or non-members free of charge, at all reasonable times, at the registered address of the society-(a)a copy of this Act;(b)a copy of the rules;(c)a copy of the bye-laws of the society; and(d)a register of members.(2)All registers and records of a society except books and other documents relating to accounts other than ones own shall be open to inspection in the office of the society by any member of such society on payment of such fee as may be specified in the bye-laws.(3)Subject to such conditions and payment of such fee as may be specified in the bye-laws, the society shall, on an application made by any member thereof, grant him a certified copy of such records or registers or extracts thereof.
