Section 45 in Uttarakhand Self Reliant Co-Operatives Act, 2003
45. Returns to be filed with registrar.
(1)Every year, within thirty days of the holing of the annual general meeting, every co-operative shall file the following return with the Registrar;(a)annual report of activities;(b)audited annual statements of accounts with auditor's report;(c)statistical statements 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 year; total liabilities expressed as -(i)funds from members, and surpluses,(ii)funds from the government, if any, and(iii)funds from other external sources as on the last day of the financial year; quantum in rupees of services:Provided (i) to members, and (ii) to non-members; and surplus/deficit at end of year.(2)Along with the returns specified in sub-section (1), every co-operative shall furnish the following information to the Registrar:(a)the date of the Annual General Meeting at which the returns being filed with the registrar were considered and/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 year's accounts.(3)The Registrar shall submit an annual report to the Government by 30 June of each year, containing statistical information on the co-operatives in the state compiled from the return received during the previous financial year, under sub-section (1) (c), with regard to the total number of co-operatives in the state, their membership, funds, services and surplus/deficit; and the report shall also contain information on the strength of staff in the department of cooperation, including those on deputation, establishment expenses on the department, fee raised under this Act by the department, and a statistical summary of statutory power exercise during the previous financial year.(4)Any person may apply in writing to the Registrar seeking a copy of the annual report, or of any return/s or any information filed by the co-operatives with the Registrar, and such information shall be made available by the Registrar on reasonable fee.(5)Where the co-operatives under sub-section (1) and (2) fail to file returns and information to the Registrar within the specified period, the Registrar may impose a penalty not exceeding thousand rupees after giving the co-operative, an opportunity of being heard.
