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State of West Bengal - Section

Section 49 in West Bengal Societies Registration Rules, 1963

49. The managing committee shall observe in all their transactions the Act, the Rules and these bye-laws and shall subject to any direction of the general meeting cause—

(a)to receive and disburse money;
(b)to specify which of the officers shall keep books of accounts, keep other books and registers, shall prepare returns and statements and shall keep cash;
(c)to enter the accounts of the society in proper books timely, and regularly;
(d)to maintain true accounts of the money received and expended and the accounts of the assets and the liabilities;
(e)to prepare and submit to the annual general meeting an annual report, the annual statements of accounts, the proposal for distribution of profit, if any, and the annual budget estimate;
(f)to prepare the statements of accounts including detailed lists of assets and liabilities and lists of bad and doubtful debts if any required at audit and to place them before the auditors;
(g)to prepare and submit all statements, accounts and returns required by the Registrar in such forms as he may direct;
(h)to maintain the register of members and other books and accounts up to date;
(i)to facilitate inspection of books and accounts by those entitled to inspect them;
(j)to convene general meetings on requisition;
(k)to convene the Annual General Meeting in due time;
(l)to watch that the loans and advances are applied for the purposes for which they are made and that they are promptly repaid;
(m)to examine and take prompt action in cases of all arrears and defaults in repayment of loans and advances; and
(n)to remove and rectify all defects and irregularities pointed out at audit.
Meeting of Managing Committee