Section 56 in The Chhattisgarh Co-Operative Societies Act, 1960
56. Registrar's power to enforce performance of obligation.
(1)Every society shall maintain such records, registers and books of accounts and shall furnish to the Registrar such information and such returns as may be required by him from time to time.[(1-A) Every society shall file returns within six months of the close of every financial year to the Registrar or any person authorized by him on his behalf pertaining to the following, namely:-(i)Annual report of its activities;(ii)Its audited statements of accounts;(iii)Plan for surplus disposal as approved by the general body of the society;(iv)List of amendments to the bylaws of the society, if any;(v)Declaration regarding date of holding of its general body meeting and conduct of election when due; and(vi)Any other information required by the Registrar in pursuance of any provision of this Act.](2)Every society shall fix specific responsibility on the officer or employee of, the society to maintain such records, registers, books of accounts and to furnish to the Registrar such information and such returns as may be required by order by him, from time to time within the period specified in such order.(3)If any officer or the employee of the society, on whom specific responsibility has been fixed under sub-section (2), fails to maintain the records, registers, books of accounts and to furnish to the Registrar, such information and such returns as may be required by the Registrar within the specified time, the Registrar may, by order, declare such officer to be disqualified for being a member of the committee for such period not exceeding three years as he may specify in such order and if the officer is an employee of the society, impose on him a penalty not exceeding [fifty thousand] [Substituted 'five thousand' by C.G. Act No. 6 of 2013, dated 13.2.2013.] rupees :Provided that no order shall be made under this sub-section unless the person concerned is given a reasonable opportunity of being heard.
