Section 52(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)Alongwith the returns specified in sub-section (1), every co-operative shall furnish the following information to the Registrar, namely :-(a)the date of the annual general meeting at which the returns to be filed with the Registrar were considered or approved;(b)the total number of members on the rolls of the co-operative who were eligible to vote on the date of such annual general meeting;(c)the number of eligible members present at such annual general meeting;(d)list of names of directors, their addresses and their terms of office;(e)name and address of the auditor appointed for auditing the current financial year's accounts; and(f)any other relevant and specific information required by the Registrar to enable him to decide whether the co-operative has conducted its affairs in accordance with the co-operative principles mentioned in Schedule A and the provisions of this Act and the bye-laws.
