Section 129(2) in Mizoram Cooperative Societies Act, 2006
(2)Every board of Director shall not -(a)involve or interfere himself in matters relating to:(i)personnel administration, be it an appointment, transfer. posting, promotion, demotion or redressal of individual grievances of employees,(ii)the routine or every day to day business and management functioning of co-operative bank;(b)send any instruction or give direction to any individual officer or employee of the co-operative bank in any manner;(c)reveal any information relating to any constituent10fthe co-operative bank to anyone as he is under an oath of secrecy and fidelity; .(d)participate in the discussion in any proposal in which he has direct or indirect interest when such proposal comes up for discussion;(e)call for any papers or files or notes either directly or indirectly for scrutiny in respect of agenda items to be discussed in meetings;(f)sponsor any loan proposal, building and sites for bank premises or recommend individual names for enlistment or empanelment of auditors, contractors, architects, and lawyers.Chapter-XV Insured Cooperative Banks
