Section 56 in The Bihar Co-operative Societies Rules, 1959
56. Returns and reports.
- A registered society shall submit to the Registrar and to an affiliating society, if any, such returns and reports, in such form and within such time, as the Registrar may from time to time prescribe.(2)In the event of failure of registered society to submit the prescribed returns and reports within the prescribed time, the Registrar may, by an order in writing in this behalf, authorise any person to prepare the same and the cost of preparing them shall be recoverable from the society.Audit and Account
