Section 3 in The Banking Regulation (Co-Operative Societies) Rules, 1966
3. Submission of returns .-(1) A return prescribed under the Act or these rules shall be submitted in the form prescribed for the purpose or as near thereto as circumstances admit.
(2)Such return shall be submitted by the [principal office] of a Co-operative Bank to the principal office of the Reserve Bank situated in the State in which the Co-operative Bank has its principal office or to such other office of the Reserve Bank as may be specified by the Reserve Bank on an application to be made [in this behalf-(a)by a primary Co-operative Bank to the Reserve Bank of India, Central Office, Urban Bank Department, Bombay; and(b)by a Central Co-operative Bank or a State Co-operative Bank to the Reserve Bank of India, Central Office, Rural Planning and Credit Department, Bombay.](3)A Co-operative Bank shall intimate to the principal office of the Reserve Bank, the address of its principal office within one month from the commencement of these rules and any change in such address within one month of such change.(4)Notwithstanding anything contained in sub-rule (2), the Reserve bank may, at any time, direct that the returns prescribed under the Act or these rules shall be submitted from any other specified office of a Co-operative Bank to any other specified office of the Reserve Bank.(5)Wherever a return prescribed under the Act or these rules relates to a particular day or date, the return shall be prepared on the basis of the figures of that day or date in respect of offices working on that day or date, date and the preceding working day's figures in respect of offices where that day or date is a holiday.
