Section 44(2) in Punjab Self-Supporting Co-operative Societies Act, 2006
(2)Without prejudice to the generality of the foregoing provisions. such power shall include the power to-(a)admit a member of a self-supporting co- operative society and to terminate his membership in accordance with the provisions of this Act:(b)hold election of office bearers and to appoint and remove the Chief Executive;(c)frame policies regarding-(i)organizing or providing of services to the members(ii)mode of custody and investment of funds;(iii)manner of keeping accounts;(iv)mobilisation, utilisation and investment of funds;(v)monitoring and managing of information system;(vi)providing for returns to be filed with the concerned authorities: and(vii)such other matters, as may be considered necessary for the effective performance of the self-supporting co-operative society;(d)consider the annual report, annual financial statements, annual plan and budget and place them before the general body for approval;(e)consider audit and compliance reports of audit and place them before the general body for approval;(f)review membership in other self-supporting co-operative societies, co-operative societies and other organizations; and(g)take such other measures or do such other acts, as may be prescribed or required under this Act, or the bye-laws or as may be delegated by the general body.
