Section 32 in The Karnataka Souharda Sahakari Act, 1997
32. Maintenance of records, Accounts, etc.
(1)Every Co-operative shall maintain at its registered office the following, namely: -(a)a copy of the Karnataka Souharda Sahakari Act, 1997 with upto date amendments;(b)registration certificate and registered bye-laws and the amendments registered from time to time in original;(c)a copy of the bye-laws of the Federal Co-operative and each of its subsidiaries, if any;(d)a register of members with details regarding voting rights for the current year updated within thirty days of [closure of the cooperative year] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] and the memberwise use of various services;(e)accounts of all sums of money received and expended by the Co-operative and its branch, if any, and purposes;(f)accounts of all purchases and sales of goods by the Co-operative;(g)accounts of the assets and liabilities of the Co-operative;(h)the minutes book(i)copies of the board resolution; and(j)annual report and audit report and where a Co-operative has branch office, accounts and records related to such branch.(1A)[ Every cooperative shall provide opportunity to every member to peruse the books, information and accounts of the cooperative kept in regular transaction of its business with such member.] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.](2)Copies of the resolutions of the board and general meetings, voters list, bye-laws, statement of annual accounts and such accounts relating to a member, shall be made available to any member during the business hours after payment of necessary fees as may be decided by the board.(3)The books of accounts of every Co-operative together with supporting records and vouchers shall be preserved for such period as may be decided by the board.
