Section 75(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)[ At every annual general body meeting of a society, the committee shall lay before the society,-(i)a statement showing the details of the loans, if any, given to any of the members of the committee or any member of the family of any committee member, including a society or firm or company of which such member or members of his family is a member, partner or director, as the case may be; the details of repayment of loan made during the preceding year and the amount outstanding and overdue at the end of that year;(ii)annual report of its activities;(iii)plan for disposal of surplus;(iv)list of amendments of the by-laws of the society, if any;(v)declaration regarding date and conduct of its election of its committee, when due;(vi)audit report of the preceding financial year;(vii)rectification report of earlier audit;(viii)annual budget for next year;(ix)any other information required by the Registrar in pursuance of any of the provisions of the Act and rules; and(x)such other business will be transacted as may be laid down in the bylaws and of which due notice has been given.Explanation I. - For the purposes of this sub-section, the expression "family" means a wife, husband, father, mother, brother, sister, son, daughter, son-in-law or daughter-in-law;Explanation II. - In the case of a society not carrying on business for profit, an audited income and expenditure account shall be placed before the society at the annual general body meeting instead of audited profit and loss account, and all references to audited profit and loss account, and to "profit" or "loss" in this Act, shall be construed in relation to such society as references respectively to the "excess of income over expenditure", and "excess of expenditure over income.] [Sub-section (2) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 42(b), (w.e.f. 14-2-2013).]
