Section 44(2) in The Delhi Co-operative Societies Rules, 2007
(2)Notwithstanding anything contained in the bye-laws of the co-operative society, the following officers shall also be responsible for the work indicated against each, namely: -(a)Treasurer - The Treasurer shall keep or cause to be kept all the books of accounts and vouchers and shall prepare or cause to be prepared annual profit and loss account, receipt and disbursement account and the balance sheet. Whosoever may be writing these books of accounts, they shall always be deemed to be in the custody, possession, power and control of the treasurer. The treasurer shall be responsible for safe delivery of the record to his successor after making a list of documents handed and taken over Cash balance in hand, shall always remain in the custody of the treasurer or any other official appointed by the committee and such treasurer or official authorized shall sign the cash book against closing cash in his custody.(b)Secretary- The secretary shall keep or cause to be kept all other records of the cooperative society and shall be responsible for preparation and submission of various returns to the Registrar. Whosoever may be maintaining these records, these shall always be deemed to be in the custody, possession, power and control of the secretary. The Secretary shall be responsible for making over the charge of the record to his successor under proper charge report to be signed by the relieving and the relieved officers.
