Section 129 in Assam Co-Operative Societies Act, 2007
129. Information and returns to be filed; with Registrar.
(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.(2)Along with the returns specified in sub-section (1) every cooperative society shall furnish the following information to the Registrar: -(a)the date of 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 cooperative society 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 with addresses and terms of office;(e)name and address of the internal auditor appointed for internal audit of the society for the current financial years accounts;(f)any other relevant and special information required by the Registrar to enable him to decide whether the Cooperative Society has conducted its affairs in accordance with the cooperative principles mentioned in Schedule A and the provision of this Act and the Bye-laws.(3)If the returns and information as Specified under sub-section (1) and (2) are not filed or furnished to the Registrar within the period specified under sub-section (1) shall be treated as an offence under this Act and the Board shall be penalised in accordance with provisions of this Act.
