Section 39 in The Orissa Co-operative Societies Rules, 1965
39. Maintenance and preservation of books and accounts and submission and publication of statements, returns by the Society.
(1)Subject to the control and directions of the State Government, every Society shall maintain and preserve such books, registers and accounts as may be specified by the Registrar and in such forms as the Registrar may direct.(2)Every Society shall submit such reports, statements and returns to the Registrar of each Co-operative Year and for such period in the form specified by him and shall prepare at the close of each Co-operative Year within one month of such time as the Registrar may direct an annual return in the form approved by him.(3)Every Society shall furnish to financing bank or any other Society of which, it is a member, such reports, statements, returns and information as the financing bank or the Society of which it is a member may require.(4)Every Society shall publish its balance sheet for each Co-operative Year as certified by the Registrar with his audit certificate and such of the specified statements as he may direct within one month from the date on which it is received by the Society by displaying it in any conspicuous place in the registered office of the Society and in any branch of it where the business of the Society is carried on.(5)If the Society fails to submit to the Registrar or to the Financing Bank or to any other Society of which it is a member any statement, report or return under Sub-rules (2) and (3) within the time directed by the Registrar or the financing bank or the Society of which it is a member, as the case may be, or if the accounts of the Society are not complete at the time of audit the Registrar or any person authorised by him in this behalf by general or special order may get the report, statement or return prepared or the accounts written at the expenses of the Society. In such cases, it shall be competent for the Registrar to determine with reference to the time involved in the work, the emoluments of the person deputed to do it, the charge which the Society concerned should pay to the Government and to direct its recovery from the Society.
