Section 50(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)Every co-operative 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 co-operative 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 (g) of Section 35 and amendments made therein from time to time;(e)the minutes books;(f)account of all sums of money received and expended by the co-operative and their respective purposes;(g)account of all purchases and sales of goods by the co-operative;(h)account of the assets and liabilities of the co-operative;(i)a list of members, their fulfilment of responsibilities over the previous financial year, their eligibility to exercise their rights for the current twelve month period updated within sixty days of closure of the financial 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 co-operative :Provided that where a co-operative 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.
