Section 46(2) in The Orissa Self-Help Co-operatives Act, 2001
(2)Alongwith the returns specified under Sub-section (1) every Cooperative shall furnish the following information to the Registrar, namely :(a)the date of the annual general body meeting at which the returns to be filed with the Registrar were considered and approved;(b)the total number of members on the rolls of the Co-eperative who were eligible to vote on the date of such annual general body meeting;(c)the number of eligible members present at such annual general body meeting;(d)list of members of directors, their addresses and their terms of office;(e)name and address of the auditor appointed for auditing the current year's accounts; and(f)any other relevant and specific information required by the Registrar which will enable him/her to decide whether the Co-operative has conducted its affairs in accordance with the co-operative principles and this Act.
