Section 88 in Mizoram Cooperative Societies Act, 2006
88. Filing of returns with Registrar
- Every co-operative within sixty days of the closure of the corresponding financial year shall file the following information or returns pertaining to the co-operative with the Registrar:(a)audited annual statement of accounts;(b)annual report of activities undertaken by the co-operative;(c)the list of names of directors and their terms of office;(d)details of amendments to bye-laws carried out by the co-operative during the relevant period; plan or proposal for disposal of surplus as approved by the general body by virtue of power conferred upon co-operative under section 76;(e)declaration regarding date of holding of general body meeting and actual conduct of election wherever become or fallen due;(f)statistical details indicating:(a)total number of members on the role of co-operative as on the last day of the financial year;(b)the core services offered by the co-operative to its members;(c)total liabilities such as:(i)funds from members and surpluses;(ii)funds from government, government under taking or financing institutions, if any;(iii)funds from other external sources;(d)Extent and quantum of services provided to members and non- members separately and respectively.
