Section 75(3) in The Manipur Co-operative Societies Act, 1976
(3)There shall be attached to every balance sheet laid before the society in general meeting a report by its Board, with respect to-(a)the state of the society's affairs;(b)the amounts, if any, which it proposes to carry to any reserve fund either in such balance sheet, or any specified balance sheet; and(c)the amounts, if any, which it recommends should be paid by way of dividend, bonus, or honoraria to honorary workers.The Board's report shall also deal with any changes, which have occurred during the year for which the accounts are made up in the nature of the society's business. The Board's report shall be signed by its Chairman, or any other member authorised to sign on behalf of the Board as may be prescribed by the rules and the bye-laws.
