(1)The Legislature of a State may, by law, provide for access to every member of a co-operative society to the books, information and accounts of the co-operative society kept in regular transaction of its business with such member.(2)The Legislature of a State may, by law, make provisions to ensure the participation of members in the management of the co-operative society providing minimum requirement of attending meetings by the members and utilising the minimum level of services as may be provided in such law.(3)The Legislature of a State may, by law, provide for co-operative education and training for its members.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,the members of cooperative societies have all the right to access information.Also Refer]
