Section 31A in Uttarakhand Co-Operative Societies Act, 2003
31A. Appointment of Managing Director instead of Secretary for Apex societies.
(1)For every apex society there shall be, a Managing Director who shall be Government servant of co-operative service not below the rank of a class I officer or a Government servant not below the rank of class I officer of the concerned department, and his services shall be deemed to be on deputation with the society, in apex co-operative bank an experienced bank officer may also be appointed Managing Director.(2)The Managing Director shall be ex-officio member of the committee of management.(3)The Managing Director shall exercise the powers & discharge the function, specified below, namely-(a)be responsible for the sound management of the business of the society and its efficient administration, Chief Executive officer will be work according to co-operative Act, Rules, bye-laws and decisions of Management Committee;(b)operate the accounts of society singly or jointly in accordance with bye-laws provisions & resolutions of the committee of management & make arrangement for safe custody of cash;(c)sign & authenticate all documents on behalf of the society;(d)making arrangements for the proper maintenance of various books and records of the society & correct preparation, timely submission of periodical statements & returns in accordance with the provisions of the Act, the rules & the bye-laws;(e)convening meetings of the general body of society, the Board & the Executive committee & other committees or sub-committees constituted by the Board & maintaining proper records for such meetings;(f)assisting the Board in the formulation of policies & objectives and planning;(g)making appointments to the posts in co-operative society in accordance with rules & regulations;(h)furnishing to the Board periodical information necessary for appraising the operations & functions of society;(i)to receive all moneys and securities on behalf of the society and to make arrangements for the proper maintenance and custody of properties of the society;(j)to endorse and transfer promissory notes, Government and other securities and to endorse, sign and negotiate cheques and other negotiable instruments on behalf of the society;(k)to sign all bonds and agreements in favour of the society;(l)to create subject to provisions contained in the budget of the society, class III and class IV posts for a period of three months and to make, as appointing authority, recruitment thereto through the Board as provided in the regulations framed by the State Government in exercise of the powers under sub-section (2) of section 122;(m)to determine the powers, duties and responsibilities of the employees of the society;(n)to institute, conduct, defend, compound or abandon any suit or other legal proceeding by or against the society or otherwise concerning the affairs of the society and also to compound and allow time for payment or satisfaction of any claims or demand by or against the society;(o)to enter into negotiations and sanction contracts up to the value of Rs. 10lakhs each during the construction phase and up to Rs.5 lakhs each thereafter and to incur contingent expenditure up to Rs. One lac subject to Budget provisions and to do all such acts, deeds and things in the name of and on behalf of the society in relation to any of the matters aforesaid for the purposes of the society;(p)to delegate all or any of the powers, authorities and discretion's vested in him to an employee or employees of any society, subject to the ultimate control and authority being retained by him; and(q)perform such other duties & exercise such other powers as may be imposed or conferred on him under the Rules, by-laws & Board resolutions of the society.
