Section 43 in Uttarakhand Self Reliant Co-Operatives Act, 2003
43. Accounts, records and documents to be maintained.
(1)Every co-operative shall keep at its registered office, the following accounts, records and documents;(a)a copy of this Act, with amendments made from time to time.(b)a copy of its articles of association, with amendments made from time to time(c)the minutes books;(d)account of all sums of money received and expended by the co-operative and their respective purposes;(e)account of all purchases and sales of goods by the co-operative;(f)account of the assets and liabilities of the co-operative;(g)a list of members, their fulfillment of responsibilities over the previous financial year, their eligibility to exercise their rights for the current financial year updated within forty five days of closure of the cooperative's financial year; and(h)all such other accounts, records and documents as may be required by this Act or other laws and regulations;Provided that where a co-operative has branch offices, summarized statements of accounts relating to such branch office/s, shall be available at the registered office for each quarter, within fifteen days of the end of the quarter.(2)Every co-operative shall keep open the books of account and other records for inspection by any Director during business hours, in accordance with the procedure framed by the Board.(3)Every co-operative shall make available during its business hours to any member who so requests, copies of this Act, articles of association, minutes book of the general body, voters' list and such accounts and records of transactions that relate to that member.(4)Every co-operative shall preserve its books of accounts relating to a period of at least eight years before the current year together with supporting records and vouchers.
