Section 73 in The Goa Co-operative Societies Act, 2001
73. Accounts and records.
(1)Every society shall maintain at its office the following accounts, records and documents, namely:-(a)copy of its registered bye-laws with amendments made from time to time;(b)the minute book of the board of directors meetings and committee meetings;(c)the minute book of the general meetings;(d)accounts of all sums of money received and expended by the society;(e)accounts of all purchases and sales of goods made by the society;(f)accounts of all assets and liabilities of the society;(g)a register showing memberwise patronage of various services provided by the society;(h)an up-to-date register of all members;(i)copies of the annual statement of accounts, directors report and auditors report;(j)all such other accounts, records and documents as may be required by this Act or other laws.(2)The books of accounts and other records shall be open for perusal by any director during business hours.(3)The books of accounts of every society, together with supporting records and vouchers, shall be preserved for such period as may be prescribed subject to any other laws for the time being in force.(4)[ Every society, immediately after close of the financial year, shall prepare the Receipt and Payment statements/Trial Balance/Trading/Manufacturing Accounts, Profit and Loss Account/Income and Expenditure Account and Balance Sheet and shall submit the same to the Registrar, within a period of 45 days prior to filing the returns as specified under section 81] [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.].
