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State of Karnataka - Section

Section 98 in Karnataka Co-Operative Societies Act, 1959

98. [ Power to [Board] [Substituted by Act 40 of 1964 w.e.f. 26.06.1965.] of [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] to supervise [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] and make regulations.

- The [Board] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] shall have a general power of supervision over [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] and may, with the previous sanction of the State Government, by notification in the official Gazette make regulations, not inconsistent with this Act or the rules made thereunder, for all or any of the following matters, namely:-
(a)for the inspection of the account books and proceedings of [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.];
(b)for the submission of returns and reports by such banks in respect of their transactions;
(c)for the periodical settlement of accounts between such banks and the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] being accounts relating to the payment of the amounts recovered by such banks on mortgages transferred to the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.];
(d)for the form in which applications to such banks for loans shall be made and for the valuation of properties offered as security for such loans;
(e)for the investment of moneys realised from the mortgagors;
(f)the conditions of service of employees of such banks;
(g)the programme and policy to be followed by such banks for making loans;
(h)the types and extent of security to be obtained by such banks for advancing loans;
(i)generally, for the purpose of safeguarding the interest of the parties, furtherance of activities of such banks, and carrying out the purposes of this Chapter.]