Section 45(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(3)The Registrar shall submit an annual report to the Government by 30 June of each year, containing statistical information on the co-operatives in the state compiled from the return received during the previous financial year, under sub-section (1) (c), with regard to the total number of co-operatives in the state, their membership, funds, services and surplus/deficit; and the report shall also contain information on the strength of staff in the department of cooperation, including those on deputation, establishment expenses on the department, fee raised under this Act by the department, and a statistical summary of statutory power exercise during the previous financial year.
