Section 56 in Jharkhand Co-operative Societies Rules, 2008
56. Returns and reports.
(1)A registered society shall submit on monthly basis to the Registrar, to an affiliating society, if any and to the financing bank such returns and reports, in such form and within such time, as the Registrar may from time to time prescribe.(2)In the event of failure of a registered society to submit the prescribed returns and reports within the prescribed time, the Registrar may impose a fine not exceeding Rs.1,000/- (Rupees One Thousand Only) and further the Registrar may by an order in writing in this behalf, authorize any person to prepare the same and the cost of preparing them shall be recoverable from the society in addition to the fine imposed by him.Audit and Account.
