Section 12(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)In respect of societies affiliated to a federal society, the federal society concerned and in respect of societies not affiliated to a federal society, but affiliated to a financing bank, the financing bank concerned and in respect of societies not affiliated to a federal society or financing bank, the co-operative union concerned shall consolidate and furnish,-(i)the information as mentioned in the register specified in sub-rule (4) to the Registrar within three months of the close of the co-operative year to which it relates; and(ii)periodical, statistical or other statements containing particulars regarding the working or functioning of the affiliated societies.
