Section 14 in The Delhi Co-operative Societies Rules, 2007
14. Registration File.
- Each co-operative society shall keep at its registered office a registration file, containing:-(a)registered bye-laws;(b)an index of amendment of bye-laws;(c)all registered amendments of bye-laws duly entered in the index alongwith certificates of registration of amendments;(d)certificate of registration;(e)membership register;(f)register of minutes of annual general meeting and committee;(g)all audit reports;(h)latest list of defaulters;(i)constitution of elected managing committee;(j)record of disposal of applications of power of attorney holders under section 91 of the Act, with regard to no objection certificate) and transfer of membership, in case of co-operative housing societies;(k)a copy of the Act and these rulesThe above registration file shall be open for inspection at all times during working hours to the Registrar or any other officer authorized by him, and every member of the such cooperative society.
