Section 24 in The Multi-State Co-Operative Societies Act, 2002
24. Functions of federal co-operative.—
(1)Subject to the provisions of this Act and any other law for the time being in force, a federal co-operative may discharge the functions to facilitate the voluntary formation and democratic functioning of co-operative societies as federal co-operative or multi-State co-operatives based on self-help and mutual aid.(2)Without prejudice to the generality of the provisions contained in sub-section (1), the federal co-operative may—(a)ensure compliance of the co-operative principles;(b)make model bye-laws and policies for consideration of its member co-operative;(c)provide specialised training, education and data-base information;(d)undertake research, evaluation and assist in preparation of perspective development plans for its member co-operative;(e)promote harmonious relations amongst member co-operative;(f)help member co-operative to settle disputes among themselves;(g)undertake business services on behalf of its member co-operative, if specifically required by or under the resolution of the general body or the board, or bye-laws of a member of co-operative;(h)provide management development services to a member co-operative;(i)evolve code of conduct for observance by a member co-operative;(j)evolve viability norms for a member co-operative;(k)provide legal aid and advice to a member co-operative;(l)assist member co-operative in organising self-help;(m)develop market information system, logo brand promotion, quality control and technology upgradation.
