Section 34 in Telangana Mutually Aided Co-Operative Societies Act, 1995
34. [ Filing of returns. [Substituted with marginal heading by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
(1)Every Co-operative society within six months of the close of every financial year, shall file returns with the Registrar including the following matters, namely:-(a)Annual report of its activities;(b)Annual audited statement of accounts with auditors reports;(c)List of members as at the close of the year;(d)Plan for surplus disposal or plan for meeting the deficit as the case may be as provided under sections 16 and 17 of this Act;(e)List of names of Directors, their addresses and their terms of office;(f)Compliance reports relating to audit, Special Audit and Inquiry, if any;(g)List of amendments to the bye-laws of the co-operative society, if any;(h)Declaration regarding date of holding of its general body meeting and conduct of elections when due; andAny other information required by the Registrar in pursuance of any of the provisions of the State Act.] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.](2)[ In case of non compliance of the society for filing of returns under sub-section (1), the Registrar may issue directions to the Society specifying the action to be taken. The directions issued by the Registrar under this section are binding on the society.] [Inserted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
