Section 101 in Tamil Nadu Co-operative Societies Rules, 1988
101. Preparation of financial statement and other details required for audit.
- [(1) The Chief Executive of the society or where there is no Chief Executive, the President or Chairperson of the society shall prepare the financial statements and other details required for the completion of audit immediately after the close of the financial year of the society concerned and shall intimate in Form No. 34 to the auditor or the auditing firm, as the case may be, and the Registrar (Audit), the Registrar and the federal society concerned.Explanation. - For the purposes of this rule and rules 102 and 103, the expression "Registrar (Audit)" means the officer of the Government on whom the powers of a Registrar under section 80 have been conferred.] [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f 31.1.2013.][***] [Sub-rule (2) and (3) by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]
