Section 12 in Telangana Societies Registration Act, 2001
12. Accounts and Records.
- Every society shall keep at its office, the following accounts, records and documents, namely: -(a)a copy of this Act with upto date amendments incorporated;(b)a copy of its registered memorandum along with upto date bye-laws with amendments made from time to time;(c)the minutes book;(d)accounts of all sums of money received and expended by the society and their respective purposes;(e)accounts of all purchases and sales of goods by the society;(f)accounts of all assets and liabilities of the society;(g)an upto date register and a list of all members with voting rights for the current year prepared within thirty days of closure of the society's financial year;(h)copies of the audit reports and if any, and compliance reports thereon; and(i)all such other accounts, records and documents as may be required by this Act.
