Section 12 in Andhra Pradesh Societies Registration Act, 2001
12. Accounts and Records:
- Every society shall keep at its office, the following accounts, records, and documents; namely:(a)a copy of this Act with up-to-date amendments incorporated;(b)a copy of it's registered memorandum along with up-to-date bye-laws with amendments made from time to time;(c)the minutes book;(d)accounts of all sums of money received and expended by the society and their respective purposes;(e)accounts of all purchases and sales of goods by the society;(f)accounts of all assets and liabilities of the society;(g)an up-to-date register and a list of all members with voting rights for the current year prepared within thirty days of the closure of the society's financial year;(h)copies of the audit reports, and if any, and compliance reports thereon; and(i)all such other accounts, records and documents as may be required by this Act.
