Section 52 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
52. Returns to be filed with Registrar.
(1)Every year, within thirty days of the holding of the annual general meeting, the board shall file the following returns with the Registrar, namely :-(a)annual report of activities;(b)annual financial statements of accounts as audited with auditor's report, thereon;(c)statistical statement indicating name of the co-operative; core services offered by the co-operative to its members; total number of members as on the last day of the financial year; total liabilities expressed as (i) funds from members, and surpluses; (ii) funds from other external sources as on the last day of the financial year; quantum in rupees of services provided (i) to members, and (ii) to non-members; and surplus or deficit at the end of financial year; and(d)annual disposal of surplus or management of deficit.(2)Alongwith the returns specified in sub-section (1), every co-operative shall furnish the following information to the Registrar, namely :-(a)the date of the annual general meeting at which the returns to be filed with the Registrar were considered or approved;(b)the total number of members on the rolls of the co-operative who were eligible to vote on the date of such annual general meeting;(c)the number of eligible members present at such annual general meeting;(d)list of names of directors, their addresses and their terms of office;(e)name and address of the auditor appointed for auditing the current financial year's accounts; and(f)any other relevant and specific information required by the Registrar to enable him to decide whether the co-operative has conducted its affairs in accordance with the co-operative principles mentioned in Schedule A and the provisions of this Act and the bye-laws.(3)[ If the returns and information as specified in sub-sections (1) and (2) are not filed with or furnished to the Registrar within the period specified in sub-section (1), the Registrar may, by an order, impose penalty of not exceeding ten thousand rupees, on the Board which was responsible, after giving the Board a reasonable opportunity of being heard and all the Directors of the Board shall be jointly liable for such penalty.] [[Substituted by M.P. Act No. 16 of 2010. Prior to substitution it was as under:'(3) If the returns and information, as specified in sub-sections (I ) and (2), are not filed with or furnished to the Registrar within the period specified in sub-section (1) it shall be treated as an offence under this Act and the board shall be penalised in accordance with the provisions of this Act.']]
