Section 46(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)Within thirty days of the holding ,the annual general body meeting, every Co-operative shall file the following returns with the Registrar, namely :(a)annual report of activities;(b)annual audited financial statements of accounts with auditor's report;(c)statistical statement indicating name of the Co-operative, core services offered by the Co-operative to its members, total number of members as on the last day.of the Co-operative business year total number of employees, total liabilities expressed as -(i)funds from, members, and surpluses, and(ii)funds from other external sources as on the last day of the financial year, quantum in rupees of services provided -(a)to members, and(b)to potential members, and surplus/deficit at the end of Cooperative business year; and(d)annual disposal of surplus or management of deficit:
