Section 25 in Tamil Nadu Co-operative Societies Rules, 1988
25. Statement and returns to be furnished by a society to the Registrar.
- [(1) Every society shall prepare for each financial year and submit to the Registrar within a period of three months from the close of the financial year,-(a)a statement showing the receipts and disbursements for the year or trial balance at the end of the year;(b)a profit and loss account;(c)a balance sheet; and(d)such other statement or return as the Government may from lime to time specify.](2)(a)Every society shall also furnish a copy of the statements or returns submitted to the Registrar under sub-rule (1) to the financing bank and the federal society concerned simultaneously.(b)In respect of societies affiliated to a federal society, the federal society concerned and in respect of societies not affiliated to a federal society, but affiliated to a financing bank, the financing bank concerned shall submit to the Registrar a consolidated statement or the statements and returns received under sub-clause (a) within a period of two months from the close of the [financial year] [Substituted for 'co-operative year' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1),dated 31.1.2013, w.e.f. 31.1.2013.].(3)Every agricultural producers marketing society, consumer society, dairy society, industrial society, oil seeds growers society, processing society and weavers society and such other society as the Government may, from time to time, specify by general or special order, shall, in addition to the statements and returns referred to in sub-rule (1), submit within a period of one month from the close of the [financial year] [Substituted for 'co-operative year' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.] to the Registrar a statement of verification of the stock at the close of the [financial year] [Substituted for 'co-operative year' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.] of articles in which the society transacts business.(4)Where any society fails to submit any statement or return specified in sub-rule (1), (2) or (3) within the time specified therein, the Registrar may depute an officer of the Government or authorise an employee of the financing bank or federal society concerned to prepare the necessary statement or return and the Registrar may determine, with reference to the time involved in the work and the emoluments of the officer deputed or of the employee of the financing bank or the federal society authorised to do it, the charges which the society concerned shall pay to the Government or the financing bank or the federal society concerned, as the case may be.(5)Every society shall prepare a list of its members as on the last date of each [financial year] [Substituted for 'co-operative year' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] and furnish a copy of the same to the Registrar within one month from the close of such year.
