Section 80 in Assam Co-Operative Societies Act, 2007
80. Accounts, records and documents to be maintained.
(1)Every cooperative society shall keep at its Head office the following accounts, records and documents, namely -(a)a copy of this Act with amendments made therein from time to time;(b)copies of other laws and regulations to which the cooperative society is a subject;(c)a copy of its bye-laws, with amendments made therein from time to time;(d)a copy of the Regulations framed under clause (7) of Section 38 and amendments made therein from time to time;(e)the minutes books;(f)accounts of all sums of money received and expended by the cooperative society and their respective purposes;(g)account of all purchases and sales of goods by the cooperative society;(h)account of the assets and liabilities of the cooperative society;(i)a list of members, their fulfillment of responsibilities over the previous financial year, their eligibility to exercise their rights for the current twelve months period updated within sixty days of closure of the cooperative year; and(j)all such other accounts, records and documents as may be required by this Act or other laws and regulations or bye-laws of the cooperative society :Provided that where a cooperative society has branch offices, summarised statements of accounts relating to such branch office, shall be available at the Head office for each quarter of financial year within fifteen days of the end of that quarter.(2)The books of account and records shall be open to inspection by any Director during office. hours of the cooperative society.(3)The copies of this Act, bye-laws, regulations, minutes book of the general body, voters list and such accounts and records of transactions that relates to a member shall be made available to any member during office hours of the cooperative society for inspection.(4)The books of accounts relating to a period of at least ten years before the current financial year together with supporting records and vouchers shall be preserved unless otherwise require for a longer period.Chapter - VII Audit
