Section 63 in The Karnataka Souharda Sahakari Act, 1997
63. Accounts.
- The Federal Co-operative shall maintain the following records and books of accounts, namely:-(a)the minutes book;(b)registration certificate and a copy of the registered bye-laws and of the amendments registered from time to time;(c)bye-laws of the Federal Co-operative and of each of its member Co-operatives with upto date amendments;(d)accounts of all sums of money received and expended by the Federal Co-operative and the respective purposes;(e)accounts of all purchases and sales of goods by the Federal Co-operative;(f)accounts of the assets and liabilities of the member Co-operatives and the Federal Co-operative;(g)a register showing total membership and the member wise use of various services;(h)a list of members with voting rights for the current year updated within thirty days of [closure of the cooperative year] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.](i)up-to-date copies of the Board resolutions; and(j)annual report and audit report.
