Section 44 in The Orissa Self-Help Co-operatives Act, 2001
44. Accounts, records and documents to be maintained.
(1)Every Co-operative shall keep at its registered office, at least the following accounts, records and documents, namely :(a)an up-to-date copy of this Act;(b)objective of the Co-operative;(c)an up-to-date copy of its articles of association;(d)the minutes books;(e)account of all sums of money received and expended by the Cooperative and their respective purposes;(f)account of all purchases and sales of goods by the Co-operative;(g)account of the assets and liabilities of the Co-operative;(h)a list of members, their fulfilment of responsibilities over the previous financial year, their eligibility to exercise their rights for the current financial year updated within forty-five days of closure of the Co-operative's financial year; and(i)all such other accounts, records and documents as may be required by this Act or other laws and regulations.(2)Where a Co-operative has branch offices, summarised statements of accounts relating to such branch office(s), shall be available at the registered office for each quarter, within fifteen days of the end of that quarter.(3)Every Co-operative shall keep the books of account and other records for inspection by any director during business hours.(4)Every Co-operative shall make available during its business hours to any member who so requests, copies of this Act, articles of association, minutes book of the general body, voter's list and such accounts and records of transaction that relate to that member, on payment of such fees, as may be decided by the board.
