Section 60(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)The following registers and papers shall be maintained, and shall be open to inspection by any member interested in the funds except that no one except an authorised officer of the Himachal Pradesh Government Co-operative Department shall see the deposit account of any other person without that person's consent in writing :-(a)File board containing :-(i)Registration Certificate issued under section 9 of the Act;(ii)a copy of Act, rules, bye-laws and consecutive amendments to the Act, rules and the bye-laws;(iii)copies of such other circulars, as may be required by the Registrar from time to time, to be maintained;(b)a register of members showing the name, age, parentage, address and occupation of every member, the number of shares held by him, the date of his admission to membership and the nominee appointed, where necessary, and in case of past members the date of termination of membership;(c)a cash book showing the receipts, disbursements and balance of each day on which business is done;(d)a ledger account of each member depositor and creditor and contingent income and expenditure;(e)a register showing periodical instalments for repayment of loans where necessary;(f)a minute book;(g)a register showing the maximum credit limit of each member;(h)a hand book showing all loans issued;(i)a pass book for each member and depositor;(j)a register containing the day to day position of articles in trade and fixed assets;(k)a visit book containing the particulars of visits made to the society by the Registrar, or a person working under his general or special orders.
