Section 17 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
17. Liability and obligations.
- (i) The liability of a member shall be limited to the nominal value of the shares held by it.(ii)Every member shall -(1)Plan the procurement scheduling as per the directions of the Federation.(2)Process, manufacture and market all of its dairy and allied produce as per the directions of the Federation.(3)Adhere to the programme, schemes and plans provided by the federation in respect of all the activities such as -(a)procurement;(b)production-manufacture under different brand/trade mark;(c)organization of societies;(d)technical inputs programme;(e)administrative and managerial aspect;(f)pricing, standard of quality; and(g)procurement of raw material and packing material.Failure on the part of the members to fulfill the above and such other obligations shall make them liable for consequential losses to the Federation as may be decided by the Board.
