Section 49 in Himachal Pradesh Co-Operative Societies Rules, 1971
49. Powers of the Managing Committee.
(1)The managing committee of a Co-operative Society shall, subject to the provisions of the Act, the rules made thereunder, and such general or special orders as the Registrar may issue from time to time, exercise all, or any, of the following powers as may be provided in the bye-laws :-(a)to admit new members and to fine, suspend, remove or expel existing members on the roll of the society;(b)to raise funds;(c)to invest funds;(d)to appoint salaried or non-salaried officers for the conduct of the business of the society, in accordance with the provisions of these rules and the bye-laws, and to define their duties;(e)to delay to enforce any debt or demand of the society or to institute, defend or compromise legal proceedings and subject to the approval of the Registrar to compromise or abandon any debt or demand of the society;(f)to dispose of applications for shares;(g)to dispose of applications for loans and to determine the security to be taken; and(h)to appoint sub-committees, as may be deemed necessary, from time to time, and delegate to them one or more of its powers for the smooth running of the business of the society.
