Section 16 in Tamil Nadu Societies Registration Act, 1975
16. Accounts and audit.
(1)Every registered society shall keep proper Accounts books of account and at the expiration of each financial audit, year, prepare a receipts and expenditure account and a balance-sheet and shall cause them to be audited by an auditor or by two or more members of the registered society (not being members of the committee), appointed by the registered society and possessing the prescribed qualifications.(2)The auditor or the members appointed under sub-section (1) shall have access to all the books and accounts of the registered society, and shall examine the receipts and expenditure account and the balance sheet and verify them with the accounts and vouchers relating thereto, and shall either sign them as found by him or them to be correct, duly vouched, and in accordance with law, or specially report to the registered society in what respects he finds or they find them to be incorrect, unvouched, or not in accordance with law.(3)Every registered society shall-(a)within such period as may be prescribed after the expiration of each financial year, place before the general meeting the receipts and expenditure account and the balance sheet together with the report referred to in sub-section (2) duly signed by the auditor or the members appointed under sub-section (1) and the members of the committee ; and(b)within such period as may be prescribed after the date of such general meeting, file with the Registrar-(i)an authenticated copy of such receipts and expenditure account, balance sheet and report,(ii)a statement of the names, addresses and occupations of the persons who, at the expiry of the financial year, were members of the registered society, and Supply of copies of by-laws, etc., to members.(iii)a declaration to the effect that the society has been carrying on business or has been in operation during the financial year.
