Section 69 in Haryana Co-operative Societies Act, 1984
69. Power to make regulations.
- The borrowing society may, subject to the approval of the trustee and of the State Government, make regulations -(i)for fixing the period of debentures or bonds and the rate of interest payable thereon;(ii)for calling in debentures or bonds after giving notice to the debenture or bond holders;(iii)for the issue of new debentures or bonds in place of debentures or bonds damaged or destroyed;(iv)for converting one class of debentures or bonds into another class bearing a different rate of interest; and(v)generally for carrying out the provisions of section 66.
