Section 46 in The Orissa Self-Help Co-operatives Act, 2001
46. Returns to be filed with the Registrar.
(1)Within thirty days of the holding ,the annual general body meeting, every Co-operative shall file the following returns with the Registrar, namely :(a)annual report of activities;(b)annual audited financial statements of accounts with auditor's report;(c)statistical statement indicating name of the Co-operative, core services offered by the Co-operative to its members, total number of members as on the last day.of the Co-operative business year total number of employees, total liabilities expressed as -(i)funds from, members, and surpluses, and(ii)funds from other external sources as on the last day of the financial year, quantum in rupees of services provided -(a)to members, and(b)to potential members, and surplus/deficit at the end of Cooperative business year; and(d)annual disposal of surplus or management of deficit:(2)Alongwith the returns specified under Sub-section (1) every Cooperative shall furnish the following information to the Registrar, namely :(a)the date of the annual general body meeting at which the returns to be filed with the Registrar were considered and approved;(b)the total number of members on the rolls of the Co-eperative who were eligible to vote on the date of such annual general body meeting;(c)the number of eligible members present at such annual general body meeting;(d)list of members of directors, their addresses and their terms of office;(e)name and address of the auditor appointed for auditing the current year's accounts; and(f)any other relevant and specific information required by the Registrar which will enable him/her to decide whether the Co-operative has conducted its affairs in accordance with the co-operative principles and this Act.(3)If the returns and information, as specified under Sub-sections' (1) and (2), are not filed with the Registrar within the time specified under Sub-section (1), it shall be treated as an offence under this Act and the Cooperative shall be penalised in accordance with the provisions of this Act.(4)The Registrar shall submit an annual report to the Government by the 31st March of each calendar year, containing statistical information on the Co-operatives in the State compiled from the returns received during the previous calendar year, under Sub-section (1), with regard to the total number of Co-operatives in the State, their membership, employees, funds, services and surplus/deficit and the report shall also contain information on fee raised under this Act by the Registrar.(5)A Co-operative may apply in writing to the Registrar seeking a copy of the Registrar's annual report, which shall be made available by the Registrar on reasonable fee to be fixed by the Registrar.
