Section 14A(2) in Jharkhand Co-operative Societies Act, 2008
(2)An Officer of the State Government if deputed to a registered society either as a Managing Director, Executive officer or in similar position shall be the Chief Executive thereof and subject to general direction, suprintendence and control of the Managing Committee, shall have the following powers and functions; -(i)to have general control over the administration of the registered society;(ii)to convene meetings of the Managing Committee;(iii)to receive all money and securities on behalf of the registered society and to make arrangement for the proper maintenance and custody of cash balances and other properties of the registered society;(iv)to endorse and transfer promissory notes, Government and other Securities and to endorse, sign and negotiate cheques and other negotiable instrument on behalf of the registered society;(v)to be responsible for the general conduct, supervision and management to the day- to - day business and affairs of the registered society;(vi)to sign all deposits, receipts and operate the accounts of the registered society with Bank;(vii)to sign all bonds and agreements on behalf of the registered society;(viii)to determine the powers, duties and responsibilities of the employees of the registered society;(ix)to appoint, promote, transfer, punish, suspend, remove or dismiss any paid employee of the registered society except to the employees of the registered society;(x)to institute, conduct, defend, compound or to withdraw any suit or other legal proceedings for or against the registered society and also to compound and allow time for payment to satisfaction of any claims;(xi)to delegate all or any of the powers to an employee or employee of the registered society subject to his control and supervision;
