Section 129(1) in Assam Co-Operative Societies Act, 2007
(1)Every year within thirty days of holding of the Annual General Meeting, the Board shall file the following information with the Registrar: -(a)annual report of activities;(b)annual financial statements of accounts as audited with auditor's report thereon;(c)statistical statements indicating name of the cooperative society, services offered by the Cooperative society to the members, total number of members as on the last day of the financial year;(d)total liabilities expressed as -(i)funds from members and surpluses;(ii)funds from other external sources as on the last day of the financial year;(iii)quantum of rupees or services provided to members and non members, and surplus or deficit at the end of the financial year; and(e)annual disposal of surplus or management defici;(f)declaration regarding date of holding of its general body meeting and conduct of elections when due;(g)list of amendments to the bye-laws of the co-operative society, if any, and any other information required by the Registrar in pursuance of any of the provisions of this Act.
