Section 53A(2) in The Karnataka Souharda Sahakari Act, 1997
(2)The bye-laws of the Federal cooperative shall provide for the following matters namely:-(i)the name, address and area of operation of the Federal Cooperative;(ii)the objectives and functions of the Federal co-operative;(iii)the admission and termination of membership;(iv)the rights, duties and liabilities of membership including those of the nominal members;(v)recruitment of staff and their conditions of service;(vi)the functions and duties of the chief executive;(vii)the procedure for the conduct of board meetings and the quorum;(viii)constitution of the board and the powers, functions and duties of the board and the office bearers;(ix)the rights of the directors including the right to vote and the right to contest in the elections;(x)the qualifications and disqualifications for being elected or continued as a member of the board;(xi)the powers and functions of the general body;(xii)the procedure and conduct of general meetings and the frequency and the quorum required;(xiii)the consequences of the default of any member in payment of any dues to the Federal cooperative;(xiv)the scope and terms for mobilisation of funds;(xv)the procedure for collection of the members' subscription and the quantum;(xvi)purposes for which the funds may be applied;(xvii)the constitution of various funds and their purposes;(xviii)the appointment of the auditor and his powers and functions;(xix)the powers, function and duties of the President or Chairperson;(xx)the travelling allowance, daily allowance, sitting fee and other allowances of the directors and the office bearers;(xxi)the procedure for the implementation and formulation of the programmes of cooperative education and training;(xxii)constitution of sub committees, their duties and functions;(xxiii)procedure for amendment for bye-laws;(xxiv)the term of office of the board and the office bearers;(xxv)any other matter which is required to be or may be provided in the bye-laws.]
