Section 8(1) in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
(1)The authority shall be the Chief Policy making body and shall be responsible to issue guidelines to the Regional and the District Administrative Committee on matters relating to the supervision, control and service matters of the Centralised Service. The Authority shall have also the following duties and responsibilities: -(i)To exercise general control and supervision over the regional and District Administrative Committee;(ii)To lay down the duties and responsibilities of the members of Centralised Service;(iii)To issue directions and to provide guidance to the regional and District Administrative Committee in respect of policy matters only for their proper functioning;(iv)To determine the rate of contribution payable by the societies on the basis of classification of societies directed by the Registrar from time to time and pass the Divisional budget:Provided that the rates of contribution once fixed shall not ordinarily be changed before the expiry of three co-operative years;(v)To advise the State Government and the Registrar, Co-operative Societies, U.P. on matters of policy relating to the Centralised Service;(vi)To approve the annual budget prepared by the Regional Committee; and(vii)To perform such other duties and functions as may be entrusted to it by State Government or the Registrar.
