Section 45(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)Along with the returns specified in sub-section (1), every co-operative shall furnish the following information to the Registrar:(a)the date of the Annual General Meeting at which the returns being filed with the registrar were considered and/or approved;(b)the total number of members on the rolls of the co-operative who were eligible to vote on the date of such Annual General Meeting;(c)the number of eligible members present at such annual general meeting;(d)list of names of Directors, their addresses and their terms of office;(e)name and address of the auditor appointed for auditing the current year's accounts.
