Section 117(2) in Sikkim Co-Operative Societies Act, 1978
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all, or any of the following matters, namely:(a)the applicant to whom the order refusing the registration of a society may be sent by the Registrar;(b)the procedure and conditions for change in the form and extent of the liability of a society;(c)the matters in respect of which a society shall or may make bye-laws;(d)the procedure to be followed for amendment of bye-laws by a society;(e)the, qualifications or disqualifications of individuals who may be admitted as members of societies;(f)the provisions for a, second or casting vote by the chairman of a meeting of a society;(g)the appointment by a society of one of its members to represent and vote on its behalf at a meeting of another society 'of which it 'is a member;(h)the maximum number of shares or portion of the share capital of a society which may be held by an individual member;(i)the procedure for the nomination of a person to whom the share or interest of a member on his death may be transferred or the value thereof may be paid;(j)the mode in which the value of a deceased member's share shall be ascertained;(k)the election of members of committee by the general body of a society including the appointment of Returning Officers and the powers and functions of such Returning Officers;(l)the requisitioning of a general meeting of a society;(m)the remuneration payable to a new committee or Administrators appointed in place of a, committee removed by the Registrar;(n)the qualifications or disqualifications for membership of committee of a society, the authority competent to decide questions of disqualifications and appeals from such decisions;(o)the qualifications of employees of societies;(p)the prohibition against officers of a society being interested in contracts with the society;(q)the matters connected with Government in societies; the partnership of the Government with the society;(r)the rate at which dividend may be paid by societies;(s)the payment to be made to the 'Co-operative Education Fund' by a society out of its net profits and the mode of its investment;(t)the mode of investment of funds of a society;(u)the objects of the reserve fund of a society and mode of its investment;(v)the mode of disposal of reserve fund of a society on its winding up;(w)the extent and conditions subject to which a society may receive deposits and loans;(x)the restrictions on transactions by a society with non-members;(y)the restrictions on grant of loans by a society against its shares;(z)the form and standards of fluid resources to be maintained by societies accepting deposits and granting cash credits;(aa). the levy of audit fees on societies;(bb)the procedure to be followed in proceedings before the Registrar, arbitrator or other person deciding disputes;(cc)the conditions subject to which assets of a society shall vest in a liquidator and the procedure to be adopted in winding up of a society;(dd)the procedure for recovery of amounts due or payable to a society;(ee)the mode of. making attachment before judgements;(ff)the procedure and conditions for the issue, redemption, re-issue, transfer, replacement or conversion of bonds issued by a society;(gg)the maximum amount of principal, the rate of interest and other conditions for the guarantee of debentures/bonds issued by a society;(hh)the procedure for the distrait and sale of property, mortgaged to a primary agricultural credit society or to the State Co-operative Bank;(ii)the immediate sale of perishable articles;(jj)the manner of registering the address of a society:(kk)the account books and registers to be kept by a society and power of Registrar to direct the accounts and books to be written up;(ll)the manner of certification of entries in the books of a society and of copies of documents kept by it in the course of its business;(mm)the statements and returns to be furnished by societies to the Registrar;(nn)the restrictions on person appearing as legal practitioners;(oo)the inspection of documents and the levy of fees for granting certified copies thereof; and(pp)the matters expressly required or allowed by the Act to be prescribed.
