Section 12 in Tamil Nadu Co-operative Societies Rules, 1988
12. Maintenance of records of names, addresses, bye-laws and other particulars relating to societies.
(1)Every society shall keep a copy of its registered bye-laws with all subsequent amendments thereto arranged in the order in which the amendments are registered. One copy of the registered bye-laws shall be kept in safe custody, and the other copy of the registered bye-laws shall be kept as a reference copy.(2)Every financing bank, every federal society and every co-operative union shall also keep a register of the names and addresses of societies affiliated to them and their registered bye-laws with all subsequent amendments thereto arranged in the order in which the amendments are registered.(3)Whenever there is any change in the address of a society, the society shall communicate a copy of the notice in that behalf to the Registrar under section 37, to the financing bank, the federal society to which it is affiliated and to the co-operative union concerned.(4)The financing bank, federal society and co-operative union shall also maintain a register containing important information about the working of the societies affiliated to them as at the end of every co-operative year which shall contain, among others, the following:-(i)Registration number and name of the society with full address.(ii)(a)Number of members.(b)Paid up share capital Rs....(c)Deposit Rs.......(d)Reserve Fund(i)Invested Rs......(ii)Yet to be invested Rs.(e)Other Reserves Rs.(f)Borrowing Rs.(g)Working Capital Rs.(iii)(A)In the case of credit societies,-(a)Loans issued Rs.(b)Loans collected Rs.(c)Loans outstanding Rs.(d)Over dues Rs.......(e)Percentage of over dues to demand.(B)In the case of non-credit societies,-(a)Purchases Rs.(b)Production, Processing, etc., of goods Rs.(c)Sales Rs.(d)Closing Stock Rs.(C)In the case of societies having both credit and non-credit functions-Particulars as specified in columns (A) and (B) above.(iv)Working results:Profit or Loss Rs.(v)Such other particulars as may be specified by the Registrar.(5)In respect of societies affiliated to a federal society, the federal society concerned and in respect of societies not affiliated to a federal society, but affiliated to a financing bank, the financing bank concerned and in respect of societies not affiliated to a federal society or financing bank, the co-operative union concerned shall consolidate and furnish,-(i)the information as mentioned in the register specified in sub-rule (4) to the Registrar within three months of the close of the co-operative year to which it relates; and(ii)periodical, statistical or other statements containing particulars regarding the working or functioning of the affiliated societies.
