Section 11(2)(z) in The Delhi Co-Operative Societies Act, 2003

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NCT Delhi - Subsection

Section 11(2)(z) in The Delhi Co-Operative Societies Act, 2003

(z)the manner of imposing the penalty;

(za)the appointment, rights and duties of auditors and procedure for conduct of audit;

(zb)the authorisation of officers to sign documents, operate of bank accounts and to institute and defend suits and other legal proceedings on behalf of the society;

(zc)the terms on which a co-operative society may deal with persons other than members;

(zd)the terms on which a co-operative society may associate with other cooperative societies;

(ze)the terms on which a co-operative society may deal with organisations other than co-operative societies;

(zf)the procedure and manner for transfer of shares and interest in the name of a nominee in case of death of a member;

(zg)the educational and training programmes to be conducted by the cooperative society;

(zh)the principal place and other places of business of the co-operative society;

(zi)the minimum level of services, to be used by its members;

(zj)any other matter which may be prescribed.

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NCT Delhi - Subsection

Section 11(2)(z) in The Delhi Co-Operative Societies Act, 2003