Section 67(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)In addition to the periodical financial statements referred to in Rule 66, [the society shall furnish to the Registrar] [Substituted 'the Registrar may, by special or general order, require any society to furnish to him' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] any other returns in such forms as may be specified by him, on such date or dates or at such interval or intervals as may be specified by him, in the order [and the returns specified in Form "Y" to the Registrar and in electronic form as specified by the Registrar within six months of the close of the financial year.] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] The salaried officers of the society shall be responsible for the submission of these returns on' due dates. If there are no salaried officers of the society or if the executive functions are attended to by the Chairman or any other member of the committee in an honorary capacity, the return shall be submitted by the Chairman or such member of the committee.
