Section 31(2) in Haryana Co-operative Societies Act, 1984
(2)The Managing Director appointed under sub section (1) shall exercise such powers as are assigned to him under the bye laws or delegated to him by the committee. He shall also discharge all such functions, consistent with the bye-laws as are assigned to him by the Government or the Registrar. He shall work under the superintendence and control of the committee.
