Co-Operative Societies Act 2008

18. Maintenance of mandatory records

1.      Every society shall have its certificate of registration permanently displayed at its registered office.

2.      There shall be made available at all reasonable times at the registered office of the society—

a.      a copy of this Act and any regulations made there under;

b.     a copy of the by- the society;

c.      the register of members;

d.     all minutes of meetings of members and resolutions of members;

e.      copies of all notices of directors and notices of change of directors;

f.      a register of its directors setting out the names, addresses and occupations of all persons who are or have been directors of the society with dates on which each person became or ceased to be a director;

g.     a copy of every certificate issued to it by the Registrar;

h.      a copy of every order of the Registrar relating to the society;

i.       all minutes of meetings of directors and committees;

j.       a copy of the last audited accounts of the society.

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