: - (1) Every year, within thirty days of the conduct of the annual General Body Meeting, every Co-operative Society shall file the following with the Registrar, namely:-(a)annual report of activities ;(b)annual audited statements of accounts with auditor's report ;(c)list of members as at the close of the year under reporting with services provided to each member ;(d)statement on the disposal of surplus or on the allocation of deficit ;(e)list of names of Directors, their addresses and their terms of office ; and(f)compliance reports relating to audit, special audit and inquiry, if any.
