Section 24 in Mizoram Cooperative Societies Act, 2006
24. Functions of Federal or Central or secondary co-operatives.
(1)The federal or central or secondary co-operatives or co-operative union for the state may, subject to the provisions of this Act and any other law in force discharge, inter-alia, such of the functions to facilitate the voluntary formation and democratic functioning of based on self-help and mutual aid.(2)The federal or central or secondary co-operatives or co-operative union for the state in addition to the overall functions specified under sub-section (1) may also undertake or perform any or all of the following functions:(a)secure and safeguard the observance of or ensure compliance of the principles of cooperation by member co-operatives;(b)assist or extend support for making or preparing modifying or deleting appropriate bye-laws and policies for the consideration of its member co-operatives;(c)make appropriate planning and designing for providing specialized training and education programmes to employees and members respectively and provide required data based information;(d)undertake evaluation and research works on an ongoing basis for the purpose of extending help and support in the preparation of annual or periodical perspective plan for its member co-operatives;(e)undertake business services on behalf of its member co-operatives;(f)provide management development services to member co-operatives;(g)evolve a common and suitable code of conduct for general observance by member co-operatives;(h)evolve model viability norms for member co-operatives based on their business prospects and development indicators;(i)provide legal aid, assistance and advice to member co-operatives;(j)assist member co-operatives in organizing self-help groups and providing services for people living in their respective areas;(k)develop market information system logo brand promotion quality control measures and technology upgradation details for the benefit of member of co-operatives:(l)ensure timely conduct of election in member co-operatives and assist them in the regular conduct of general body and other meetings;(m)prepare a panel of qualified auditors and ensure timely conduct of various kinds of annual and other audits in member co-operatives;(n)promote harmonious relations amongst member co-operatives;
