Section 17(1) in Manipur Societies Registration Act, 1989
(1)Within thirty days after the holding of every annual general meeting, there shall be fixed with the Registrar -(a)a list of the names, addresses and occupations of the members of the new governing body, the President, the Secretary and of other office bearers of the society;(b)an annual report by the governing body on the working of the society for the previous year; and(c)a copy each of the balance sheet and auditors report.
