Section 42 in Rajasthan Co-operative Societies Rules, 2003
42. Form for the balance sheet and the profit and loss account.
(1) The balance sheet and the profit and loss account to be laid before the annual general meeting of a society by the committee shall be in form "B":Provided that, it shall be competent for the Registrar to permit a society or class of societies to adopt such other form as he may deems fit.Provided further that in case of a society not carrying on the business for profit, an income and expenditure account shall be placed before the society at the annual general meeting instead of profit and loss account; and all references to profit and loss account, and to "profit' or "loss" in this Act, shall be construed in relation to such society as reference respectively, to the "excess of income over expenditure" and "excess" of expenditure over income."(2)There shall be attached to every balance sheet laid before the society in general meetings, a report by its committee, with respect to, -(a)the state of the society's affairs;(b)the amounts, if any, which it proposes to carry to any reserve either in such balance sheet,(c)the amounts, if any, which it recommends should be paid by way of divident, bonus, or honoraria to honorary workers; and(d)list of defaulters along with the amounts outstanding against each of them.The committee's report shall also deal with any changes, which have occurred during the year for which the accounts are made up in the nature of the society's business. The committee's report shall be signed by its Chairman, or any other member authorised to sign on behalf of the committee.(3)At every annual general meeting, the balance sheet, the profit and loss account, the audit memorandum submitted by auditor appointed under section 54 and the compliance report of the previous years' reports and the committee's report shall be placed for adoption and such other business will be transacted as may be laid down in the bye-laws and of which due notice has been given.(4)A copy of the balance sheet and profit and loss account to be presented at the annual general meeting under sub-section (1) of section 25 and a copy of the report of the committee under sub-rule (2) above, shall be affixed on the' notice board of the society at least fourteen days before the date fixed for the annual general meeting.
