Section 127(2) in The Goa Co-operative Societies Act, 2001
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may,-(i)subject to the provisions of section 4, prescribe the designation of officers who shall exercise powers vested in the Registrar; .(ii)prescribe the forms to be used and the conditions to be complied with in the making of applications for the registration of a society under section 7 and the procedure in the matter of such application;(iii)prescribe the classes and sub-classes of Societies and the criteria thereof;(iv)prescribe the matters in respect of which a society may make, or the Registrar may direct a society to make bye-laws and the conditions to be followed in making, altering and abrogating bye-laws and the conditions to be satisfied prior to such making, alteration or abrogation;(v)prescribe the procedure to be followed and conditions to be observed for change of name or liability, amalgamation, transfer, division, conversion or re-construction of society;(vi)prescribe the form and procedure for an application under section 16 and the procedure for re-construction of a society under that section;(vii)prescribe the manner of giving public notice of the proceedings of de-registration of societies;(viii)prescribe the manner for entering into collaboration by any society or societies with any Government undertaking or any undertaking approved by the Government for carrying on any business;(ix)prescribe the conditions subject to which the Official Assignee shall realise the assets and liquidate the liabilities, under sub-section (3) of section 20;(x)prescribe the manner of giving public notice and the remuneration and allowances to be paid to the Official Assignee, under sections 20 (1) and 20 (4) respectively;(xi)prescribe the conditions to be complied with by a person applying for admission or admitted as a member and provide for the payment to be made and the interests to be acquired before the exercise of the right of membership;(xii)prescribe, in the case of a federal society, the manner of exercising voting rights by individual members;(xiii)prescribe the procedure for the admission of joint members and minors and persons of unsound mind inheriting the share or interest of deceased members and provide for their rights and liabilities;(xiv)provide for the withdrawal, removal or expulsion of members and for the payments to them and for the liabilities of past members and the estate of deceased members;(xv)prescribe the conditions and procedure for the transfer of share or interest;(xvi)provide for nomination of a person to whom the share or the interest of a deceased member may be paid or transferred;(xvii)provide for ascertaining the value of a share or interest of a past member or deceased member;(xviii)provide for the inspection of bye-laws and documents in the Registrar's office and the levy of fee for inspection and granting certified copies of the same;(xix)provide for the procedure for registering the address of a society and the change of its address;(xx)prescribe the particulars to be entered in the register of members besides the particulars mentioned in section 37(1);(xxi)prescribe the fees to be levied by the Registrar for inspection of bye-laws and list of members of the board of directors of the societies registered under the Act.(xxii)prescribe the manner of certifying the entries in the book, register or list kept by a society in the course of its business;(xxiii)provide for the procedure to be adopted by a society with limited liability in order to reduce its share capital;(xxiv)prescribe the period for and terms upon which Government aid may be given to societies and terms under which the Government may subscribe to the share capital of and guarantee the payment of the principal of and interest on debentures issued by societies;(xxv)prescribe the manner in which funds may be raised by a society or class of societies by means of shares or debentures or otherwise and the quantum of funds so raised;(xxvi)prescribe the forms in which a Society shall send requisition to employer under section 45(2);(xxvii)prescribe the manner in which the employees provident fund shall be administered;(xxviii)prescribe the modes of investment of funds under section 55 (g);(xxix)prescribe other measures or acts besides those mentioned in section 60 (1) (a) to (f);(xxx)prescribe the forms and procedure for elections to the board of directors of societies to be conducted by the Registrar;(xxxi)prescribe the forms and procedure for election of representative general body of societies mentioned in section 69;(xxxii)prescribe the period for which the books of accounts and supporting records and vouchers shall be preserved by the societies;(xxxiii)prescribe the form for the rectification of defects discovered in the course of audit;(xxxiv)prescribe the fees for filing the returns with the Registrar;(xxxv)[* * *] [Omitted by the Goa Co-operative Societies (Amendment) Act, 2009.](xxxvi)[* * *] [Omitted by the Goa Co-operative Societies (Amendment) Act, 2009.](xxxvii)[* * *] [Omitted by the Goa Co-operative Societies (Amendment) Act, 2009.](xxxviii)provide for the issue and service of processes and for providing of service thereof;(xxxix)prescribe the procedure for and the method of recovery of any sums due under this Act or the Rules;(xl)prescribe the procedure to be followed for the custody of property attached under section 88;(xli)prescribe the manner of communication of interim order of winding up;(xlii)prescribe the procedure to be followed in the execution of awards and orders of the [* * *] [The words 'co-operative authority' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.], Registrar and Liquidator;(xliii)prescribe the manner in which any property shall be delivered to, and the terms and conditions subject to which such property shall be held by a society in execution proceedings;(xliv)prescribe the procedure for attachment and sale of property for the realisation of any security given by a person in the course of execution proceedings;(xlv)prescribe the manner of appointing a Liquidator under section 93 (1);(xlvi)prescribe the form and period of submitting the Liquidators accounts to the Registrar for audit;(xlvii)prescribe the procedure and conditions for the exercise of the powers conferred under section 95 and the procedure to be followed by a Liquidator and provide for the disposal of surplus assets;(xlviii)prescribe the matters in which an appeal shall lie from the order of Liquidator appointed under section 93;(xlix)prescribe the form of certificate of allotment under section 104 (1);(l)prescribe the period of office of the President of the Co-operative Tribunal and the terms and conditions of his appointment;(li)prescribe the method of communicating or publishing any order, decision or award required to be communicated or published under this Act or the Rules;(lii)provide for all other matters expressly required or allowed by this Act, to be prescribed by rules.
