Section 364(2) in The U.P. Co-operative Societies Rules, 1968
(2)(a)No co-operative society shall weed out any title deeds, deeds of agreement or contract, any vouchers, books of accounts or any other records which may be required for purposes of audit, inspection or enquiry.(b)Records other than those mentioned in sub-section (a) may, by a resolution of the committee of management of the society, be weeded out with the prior sanction of the Registrar:Provided that no such records shall be weeded out which relates to transactions or deals made within five years before the date of the passing of the resolution by the Committee of Management of weeding out records.(c)The Registrar, before giving his sanction for weeding the records under sub-clause (b) shall ascertain from the Range Audit Officer concerned that no audit compliance, for the period to which the records related is pending.
