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State of Haryana - Section

Section 31 in Haryana Co-operative Societies Rules, 1989

31. Annual Review of cadre society.

- Sections 38 and 131(2)(xv). - (1) The Chief Executive Officer of a cadre society, by whatsoever name called, shall prepare an annual review of its working and of its member societies within three months of the close of the co-operative year and shall place the same before the committee of the society.
(2)The committee shall submit such annual review with its comments to the Registrar within the next three months but not later than the 31st December of the year.
(3)[ The Registrar shall submit the annual review of the Apex Society with remarks, if any, to the Government.] [Added by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.]