Section 77(3) in The Gujarat Co-Operative Societies Act, 1961
(3)There shall be attached to every balance sheet laid before the society in general meeting, a report by its committee, with respect to (a) the state of the society's affairs; (b) the amounts, if any, which it proposes to carry to any reserve either in such balance sheet, or any specific balance sheet; and (c) the amounts, if any, which it recommends for payment by way of dividend, bonus, or honoraria to honorary workers. The Committee's report shall also deal with any changes in the year for which the accounts are drawn up. The committee's report shall be signed its Chairman, or any other member authorised to sign on behalf of the committees.
