Section 26(1) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(1)Every Co-operative Society shall keep at its office, the following accounts, records and documents namely:-(a)a copy of this Act with upto date amendments incorporated;(b)copies of other laws and regulations to which the Co-operative Society is subject;(c)a copy of its registered bye-laws with amendments made from time to time;(d)the minutes book;(e)accounts of all sums of money received and expended by the Co-operative Society and their respective purposes;(f)accounts of all purchases and sales of goods by the Co-operative Society;(g)accounts of all assets and liabilities of the Co-operative Society;(h)a register showing member-wise patronage of various services provided by the Co-operative Society;(i)an upto date register, and a list of all members with voting rights for the current year prepared within thirty days of closure of the Co-operative Societys financial year;(j)copies of the audit reports and special audit and/or inquiry report, if any and compliance reports thereon; and(k)all such other accounts, records and documents as may to required by this Act or other laws.
