(1)The annual reports and accounts of the partnership ventures undertaken, or the new organisation created, if any, out of such partnership of societies, as the case may be, under Section 15-A, shall be placed before the General Body Meetings of each partner Society every year.(2)Only such of the reports and accounts as have been audited and certified by the Auditor-General or a registered Chartered Accountant duly authorised in that behalf by the Auditor-General are to be placed before the General Body under Sub-rule (1) and Sub-section (2) of Section 15-B of the Act.(3)The audit reports and accounts referred to in Sub-rule (2) shall be placed before the General Body within nine months of the closure of the year to which they relate.]Chapter-III Members of The Co-Operative Societies and their Rights and Liabilities
