Section 17 in Manipur Societies Registration Act, 1989
17. Annual and other returns to be forwarded to Registrar.
(1)Within thirty days after the holding of every annual general meeting, there shall be fixed with the Registrar -(a)a list of the names, addresses and occupations of the members of the new governing body, the President, the Secretary and of other office bearers of the society;(b)an annual report by the governing body on the working of the society for the previous year; and(c)a copy each of the balance sheet and auditors report.(2)The list and the annual report referred to in clauses (a) and (b) of sub-section (1) shall be certified by the President and Secretary.(3)If any change occurs in the composition of the Governing body or in the holder of the office of the President or the Secretary at any time for any reason whatsoever, such change shall, within thirty days, be notified to the Registrar.
