Section 9 in The Societies Registration (Maharashtra) Rules, 1971
9. Maintenance of account under Section 12-D.
(1)Every governing body entrusted with the management of the affairs of a society not being a public trust within the meaning of the Bombay Public Trusts Act, 1950. shall keep regular accounts of all receipts and payments and movable and immovable property and of all encumbrances created on the property of the society and of all alienations made and loans taken or advanced on behalf of the society. The accounts shall contain all such particulars as in the opinion of the Registrar shall facilitate preparation of the balance-sheet and income and expenditure account in the form in Schedules III and IV.(2)The governing body of a society shall get the accounts audited annually in the manner prescribed in Rule 11.(i)in the case of a society having a gross annual income of more than Rs. 5,000 by a Chartered Accountant ;(ii)in the case of a society having gross annual income of Rs. 5.000 or less, by a Chartered Accountant or a person authorised by the State Government under sub-section (4) of Section 12-D.
