Section 24A in The Maharashtra Co-Operative Societies Act, 1960
24A. [ Co-operative education and training to members, etc. [Section 24A was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 14, (w.e.f. 14-2-2013).]
(1)Every society shall organise co-operative education and training, for its members, officers and employees through such State federal societies or the State Apex Training Institutes, as the State Government may, by notification in the Official Gazette, specify. Such education and training shall,-(i)en-sure the effective and active participation of the members in the management of the society;(ii)groom talented employees for leadership position;(iii)develop professional skills through co-operative education and training.(2)Every member of the committee, whether elected or co-opted, shall undergo such co-operative education and training for such period and at such intervals as may be prescribed.(3)Every society shall contribute annually towards the education and training fund of the State federal societies or State Apex Training Institutes, notified under subsection (1), at such rates as may be prescribed, and different rates may be prescribed for different societies or classes of societies.]
