Section 16(3) in Tamil Nadu Societies Registration Act, 1975
(3)Every registered society shall-(a)within such period as may be prescribed after the expiration of each financial year, place before the general meeting the receipts and expenditure account and the balance sheet together with the report referred to in sub-section (2) duly signed by the auditor or the members appointed under sub-section (1) and the members of the committee ; and(b)within such period as may be prescribed after the date of such general meeting, file with the Registrar-(i)an authenticated copy of such receipts and expenditure account, balance sheet and report,(ii)a statement of the names, addresses and occupations of the persons who, at the expiry of the financial year, were members of the registered society, and Supply of copies of by-laws, etc., to members.(iii)a declaration to the effect that the society has been carrying on business or has been in operation during the financial year.
