Section 56(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)Every society shall maintain such records, registers and books of accounts and shall furnish to the Registrar such information and such returns as may be required by him from time to time.[(1-A) Every society shall file returns within six months of the close of every financial year to the Registrar or any person authorized by him on his behalf pertaining to the following, namely:-(i)Annual report of its activities;(ii)Its audited statements of accounts;(iii)Plan for surplus disposal as approved by the general body of the society;(iv)List of amendments to the bylaws of the society, if any;(v)Declaration regarding date of holding of its general body meeting and conduct of election when due; and(vi)Any other information required by the Registrar in pursuance of any provision of this Act.]
