Section 49 in Punjab Self-Supporting Co-operative Societies Act, 2006
49. Accounts and records.
(1)Every self-supporting co-operative society, shall maintain and keep at its office, the following accounts, records and documents, namely:-(a)a true copy of registration certificate;(b)a copy of its registered bye-laws :(c)the minutes book;(d)accounts of all sums of money received and expended and their respective purposes;(e)accounts of all purchases and sales of goods;(f)accounts of the assets and liabilities;(g)an up-to-date register of all members and a list of members with voting rights;(h)copies of the audit reports, special audit report and inquiry report, if any, and compliance reports thereon; and(i)all such other accounts, records and documents, as may be required under this Act, rules and bye-laws.(2)The books of accounts and other records, shall remain open for perusal by any Director or office bearer or the Registrar or his nominee during business hours.(3)Copies of the Act, bye-laws, minutes book pertaining to the general body meetings, reports and compliance thereon in respect of audit, special audit, inquiry, voters' list and accounts relating to a member, shall be made available to every member during business hours on payment of such fee, as may be specified by the Board.(4)In the case of a self-supporting co-operative society with unlimited liability, a member may also have access to all books of accounts during business hours on payment of such fee, as may be specified by the Board.
