Section 84 in The Tamil Nadu Co-Operative Societies Act, 1983
84. Maintenance of accounts and books by registered society.
- The chief executive, that is, the principal paid officer of every registered society by whatsoever designation he is called, or the president of that society, if there is no such chief executive in that society, shall be bound to keep and maintain such accounts and books relating to that society in such manner as may be prescribed. He shall be responsible for the correct and up to date maintenance of such accounts and books and for producing them when called for in connection with audit under section 80 or inquiry under section 81 or inspection or investigation under section 82 or inspection of books under section 83.
