Section 4(C) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(C)The other objects incidental or ancillary to the main objects of the Federation shall be --(i)to own or hold or lease or hire movable or immovable property for the business of the Federation, and to dispose off the same if not required for the business of the Federation.;(ii)to encourage growing of fodder by the member societies or their members;(iii)to own herd of cattle for breeding purposes;(iv)to prepare and encourage schemes of thrift;(v)to encourage thrift self-help and mutual help amongst its members;(vi)to take up all matters of common interest of members societies;(vii)to carry on publicity conducive to the objects and activities of the Federation.;(viii)on being recognised as a Co-operative Federal Authority under Section 123, in respect of milk unions and primary milk societies to arrange for their supervision and for that purpose fix and collect supervision fee at a rate approved by the Registrar, and(ix)without prejudice to the provision of the Act and the Rules and Regulations to maintain a poll or panel of officers for employment in member societies.
