Section 6(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)Every application for registration under sub-section (1) of Section 7 shall be accompanied by bye-laws dealing with the following matters:-(a)the name, address and area of operation of the society;(b)objects of the society;(c)the services to be provided to its members;(d)the eligibility for obtaining membership;(e)the procedure for obtaining membership;(f)the terms and conditions for continuing as member;(g)the time limit before which a potential member must seek and obtain membership in order to continue to use the services of the society;(h)the procedure for withdrawal/transfer of membership;(i)the procedure for termination and cessation of membership;(j)the rights of members;(k)the fixation of minimum performance required annually of each member vis-a-vis use of services, financial commitment and participation in meetings, in order to be eligible to exercise the right of membership including the right of vote;(l)the consequences of default in payment of any sum due to a member;(m)the nature and amount of capital, if any, of the society;(n)the maximum capital to which a single member can subscribe;(o)the nature and extent of the liability of the members for the debts contracted by the society;(p)the sources and types of funds to be raised by the society;(q)the purposes for which the funds may be applied;(r)the extent and conditions under which deposits, loans, debentures and other funds may be mobilised;(s)the conditions and purposes for which State aid and aid from other financial institutions may be obtained;(t)the manner of disposal of surplus;(u)the constitutions of various funds, reserves and their purposes;(v)the manner of convening general and other special meetings and quorum thereof;(w)the frequency of general meetings;(x)the role of the general body and subjects which shall be dealt with by the general body;(y)the manner of making or amending bye-laws;(z)the procedure for conducting elections;(aa)the procedure for conducting election in case the Registrar fails to do so;(bb)the constitution of the board of directors;(cc)eligibility for becoming director;(dd)conditions for retaining directorship;(ee)the terms of office of the directors, chairman and office bearers;(ff)the procedure for removal of Chairman, office bearers, directors and for filling of vacancies;(gg)the manner of convening the board meetings and its quorum;(hh)the frequency of board meetings;(ii)powers and functions of office bearers including chairman;(jj)powers and functions of Chief executive;(kk)penalties for acting against the interest of members and for non-fulfillment of duties by members, directors and staff;(ll)the appointment and role of auditors and procedure for conduct of audit where the society fails to make necessary arrangements and time limit for audit compliance;(mm)the authorisation of an officer or officers to sign documents and to institute and defend suits and other legal proceedings on behalf of the society;(nn)the terms on which a SOciety may deal with nonmembers;(oo)the terms on which a society may associate with other cooperative societies;(pp)the terms on which a society may deal with other than co-operative;(qq)the rights, if any, which the society may confer on any society or other federations and the circumstances under which these rights may be exercised by the federation/s;(rr)the manner of disposal of funds under liquidation;(ss)the accounting year for the society;(tt)the transfer of shares and interest in the name of a nominee in case of death of a member;(uu)the procedure of dissolution of the society;(vv)the restriction, if any, on services to non-members;(ww)to organise self-help groups of people living in its area and to conduct education and training programmes.
