Every co-operative society shall file returns, within six months of the close of every financial year, to the authority designated by the State Government including the following matters, namely:--(a)annual report of its activities;(b)its audited statement of accounts;(c)plan for surplus disposal as approved by the general body of the co-operative society;(d)list of amendments to the bye-laws of the co-operative society, if any;(e)declaration regarding date of holding of its general body meeting and conduct of elections when due; and(f)any other information required by the Registrar in pursuance of any of the provisions of the State Act.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,every member of the cooperative society is likely to provide file returns to the authorized personnel within six months of the financial year’s end.Also Refer]
