Section 36 in Haryana Co-operative Societies Rules, 1989
36. Report and custody record.
- Section 49. - (1) On the commencement of the co-operative year, a co-operative society shall prepare list of books, records, securities and other property of the society.(2)Such lists shall be verified and signed by the Chief Executive Officer of the society by whatsoever name called. Each list shall bear the name and signatures of the custodian of such books, record, security and other properties of the society as may be specified in the bye-laws or may be authorised by the committee.(3)In case there is any change in the incumbancy of the custodian of any list during a co-operative year, fresh list shall be prepared in the manner indicated in sub-rule (2).(4)Copies of lists prepared under sub-rules (2) and (3) shall be sent by the society to the Registrar and Financing Institution concerned within a month of the commencement of the co-operative year or the date of change in the incumbancy of the custodian, as the case may be.
