Section 64 in The U.P. Co-operative Societies Rules, 1968
64.
A co-operative society shall on a request in writing and on payment of such fees as may be laid down in its bye-laws, give certified copies of any one or more of the documents named below within one month from the date of the payment of such fees-(a)to any member -(i)a copy of the registered bye-laws of the society;(ii)a list of the members of the committee of management;(iii)a copy of the last audited balance-sheet and annual profit and loss account;(iv)duplicate copy of any one or more of the records of his transaction with the society in case of a credit society and of his credit dealings in case of any other society;(b)to an ordinary or sympathizer member-(i)a list of members of the society;(ii)a copy of the proceeding of the meeting of the general body or of the committee of management or of any other committee of the society.
