Section 101(1) in The Orissa Co-operative Societies Act, 1962
(1)The Board may, subject to the approval of the Trustee, make regulations not inconsistent with the provisions of this Chapter -(a)for fixing the period of debentures and the rate of interest payable thereon;(b)for calling in debentures prior to the date fixed for redemption after giving notice to debenture-holders;(c)for the issue of new debentures in place of debentures damaged or destroyed;(d)for converting one class of debentures into another bearing a different rate of interest;(e)for the inspection of the account books and proceedings of [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.];(f)for the submission of returns and reports by [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] in respect of their transaction;(g)for the periodical settlement of accounts between [Co-operative Agricultural Rural and Development Banks] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] and for the payment of amounts recovered by [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] on mortgages transferred or deemed under the provisions of Section 87 to have been transferred to the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.];(h)for specifying the form in which applications to [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] for loans should be made and for the valuation of the properties afforded as security for such loans;(i)for the investment of moneys realised from mortgages; and(j)generally for the purpose of carrying out the provisions of this chapter.
