Section 89 in Mizoram Cooperative Societies Act, 2006
89. Filing of returns by Registrar before the state legislature.
(1)The Register shall prepare and submit every year a status report of co-operative movement for the whole of state to the state legislature.(2)The said annual status report may include the following details for each type of or sectoral co-operatives(a)total number of co-operatives;(b)membership with bifurcations such as active members, regular or permanent members, inactive members, nominal members, sympathiser members or associate members;(c)business and financial statistics;(d)category-wise staff and employees deployment;(e)co-operatives registered afresh, deregistered, cancelled, closed, wound-up and under superession, during the preceding financial year:(f)co-operatives working with profit or losses, accumulated losses or otherwise;(g)details regarding inquiry, inspection and surcharge proceedings initiated under progress and concluded during the year;(3)The annual report shall also contain particulars about the functioning of co-operative department in general and in particular:(a)total category or class wise staff and officers as at the end of the previous financial year;(b)deployment of officers of cooperation department on deputation to other co-operatives along with reasons and duration of such deputation;(4)A brief summary containing achievements and non-achievements made by in the whole of state, strength and weakness of different type, class and category of co-operatives, policy changes or prescription introduced by the government and or Registrar, and proposed plan of action for the ensuing financial year.
