Section 12(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)The financing bank, federal society and co-operative union shall also maintain a register containing important information about the working of the societies affiliated to them as at the end of every co-operative year which shall contain, among others, the following:-(i)Registration number and name of the society with full address.(ii)(a)Number of members.(b)Paid up share capital Rs....(c)Deposit Rs.......(d)Reserve Fund(i)Invested Rs......(ii)Yet to be invested Rs.(e)Other Reserves Rs.(f)Borrowing Rs.(g)Working Capital Rs.(iii)(A)In the case of credit societies,-(a)Loans issued Rs.(b)Loans collected Rs.(c)Loans outstanding Rs.(d)Over dues Rs.......(e)Percentage of over dues to demand.(B)In the case of non-credit societies,-(a)Purchases Rs.(b)Production, Processing, etc., of goods Rs.(c)Sales Rs.(d)Closing Stock Rs.(C)In the case of societies having both credit and non-credit functions-Particulars as specified in columns (A) and (B) above.(iv)Working results:Profit or Loss Rs.(v)Such other particulars as may be specified by the Registrar.
