Section 129(2) in Assam Co-Operative Societies Act, 2007
(2)Along with the returns specified in sub-section (1) every cooperative society shall furnish the following information to the Registrar: -(a)the date of Annual General Meeting at which the returns to be filed with the Registrar were considered or approved;(b)the total number of members on the rolls of the cooperative society who were eligible to vote on the date of such Annual General Meeting;(c)the number of eligible members present at such Annual General Meeting;(d)list of names of Directors with addresses and terms of office;(e)name and address of the internal auditor appointed for internal audit of the society for the current financial years accounts;(f)any other relevant and special information required by the Registrar to enable him to decide whether the Cooperative Society has conducted its affairs in accordance with the cooperative principles mentioned in Schedule A and the provision of this Act and the Bye-laws.
