Section 45 in Multi State Co-Operative Societies Act, 1984
45. Powers and Functions of Chief Executive.
- The Chief Executive shall exercise the powers and discharge the functions, specified below, namely: -(a)day-to-day management of the business of the multi-State co-operative society;(b)operating the accounts of the multi-State co-operative society and be responsible for making arrangements for safe custody of cash;(c)signing on the documents for and on behalf of the multi-State cooperative society;(d)making arrangements for the proper maintenance of various books and records of the multi-State co-operative society and for the correct preparation, timely submission of periodical statement and returns in accordance with the provisions of this Act, the rules and the bye-laws;(e)convening meetings of the general body of the multi-State cooperative society, the board and the Executive Committee and other committees or sub-committees constituted under sub-section (1) of Section 46 and maintaining proper records for such meetings;(f)making appointments to posts in the multi-State co-operative society in accordance with the rules made under clause (e) of sub-section (2) of Section 42 except the posts in relation to which the powers of appointment vests in the board under clause (d) of that sub-section;(g)assisting the board in the formulation of policies and objectives and planning;(h)furnishing to the board periodical information necessary for appraising the operations and functions of the multi-State co-operative society.(i)performing such other duties, and exercising such other powers, as may be prescribed or as may be specified in the bye-laws of the multi State co-operative society.
