Section 25A in Tamil Nadu Co-operative Societies Rules, 1988
25A. [ Manner of placing the audit report of apex society before the Legislative Assembly of the State. [Inserted 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.]
(1)The chief executive that is the principal paid officer by what ever designation he is called, of every apex society shall send three copies of the final audit report of each financial year including receipt and charges or trial balance, balance sheet and profit and loss account duly signed by him and by the auditor or auditing firm and by not less than two members of the board to the Registrar within one month from the date of receipt of the final audit report.(2)The Registrar shall send two copies of such final audit report, referred to in sub-rule (1), to the Secretary to Government of the concerned administrative department within a month from the date of its receipt by him. The Secretary to Government of the concerned administrative department shall, as soon as possible after its receipt, cause to place such final audit report of the apex society on the table of the Legislative Assembly of the State before the close of the succeeding financial year.] [Substituted 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.]
