Section 49(1) in Punjab Self-Supporting Co-operative Societies Act, 2006
(1)Every self-supporting co-operative society, shall maintain and keep at its office, the following accounts, records and documents, namely:-(a)a true copy of registration certificate;(b)a copy of its registered bye-laws :(c)the minutes book;(d)accounts of all sums of money received and expended and their respective purposes;(e)accounts of all purchases and sales of goods;(f)accounts of the assets and liabilities;(g)an up-to-date register of all members and a list of members with voting rights;(h)copies of the audit reports, special audit report and inquiry report, if any, and compliance reports thereon; and(i)all such other accounts, records and documents, as may be required under this Act, rules and bye-laws.
