Section 61 in Jharkhand Co-operative Societies Rules, 2008
61. Certifying copies of entries.
(1)For the purpose of section 59 (1) of the act. A copy of any entry in any book, register or list maintained by a registered society may be certified by a certificate written at the foot of such copy declaring that it is a true copy of the entry contained in the book, register of list kept by the society, and in the custody of the society. Such certificate shall be signed and dated by the Secretary of the society or by any other officer approved by the Registrar or authorized by its bye-laws and each page of the copy so certified shall bear the seal of the society.(2)Where a registered society has been placed in charge of a liquidator under section 44 of the Act. Copies of entries of the nature described in sub-rule(1) shall be certified in like manner by the liquidator.(3)The society or the liquidator may charge a copying fee at such rate as may be prescribed by the registrar, in case of co-operative society and general body in the case of self supporting cooperative society, from time to time for issue of a certified copy.Custody and Preservation of Records.
