Section 8(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)The Registrar may require a society to make bye-laws in respect of all or any of the following matters, that is to say-(a)the name of the society and address of the society and its branches;(b)the area of operation;(c)the objects of the society;(d)the manner in which and the limit up to which the funds of the society may be raised, the maximum share capital which any one member may hold and the purpose to which the funds would be made applicable;(e)the terms and qualifications for admission to membership;(f)the privileges, rights, duties and liabilities of members including [nominal and associate members;] [Substituted 'nominal, associate and sympathizer members' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](g)the consequences of default in payment of any sum due by a member;[(g-1) norms for participation in the affairs of the society and also minimum level of utilization of services of the society by a member being active member;] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](h)conditions regarding sale or disposal of produce of members, wherever applicable;(i)in the case of credit societies-(i)the maximum loan admissible to a member;(ii)the maximum rates of interest on loans to members;(iii)the conditions on which loans may be granted to members and penalties for misapplication of loans so advanced;(iv)the procedure for granting extension of time for the repayment of loans and advances;(v)the consequences of default in payment of any sum due;(vi)the circumstances under which a loan may be recalled;(j)in the case of non-credit societies, the mode of conducting business such as manufacture, purchase, sale, stock taking and other like matters;(k)in the case of a composite society, that is to say, society having both credit and non-credit functions, matters referred to in clauses (i) and (j);(l)the mode of holding meetings, of the general body and of the committee;(m)the procedure for expulsion of members;(n)the manner of making, altering and abrogating bye-laws;(o)the mode of appointment either by election or otherwise and removal of members of the committee and other officer, if any, their duties and powers;(p)the Chairman's powers, duties and functions and his removal on his losing support of the majority;(q)the method of recruitment, the conditions of service and the authority competent to fix, revise or regulate the scale of pay and allowances of salaried officers and servants of the society and the procedure to be followed in the disposal of disciplinary cases against them;(r)the mode of custody and investment of funds and mode of keeping the accounts and records;(s)the disposal of net profits;(t)the manner in which penalty should be levied on a member who is found to be guilty of breach of bye-laws;(u)appointment of a provisional committee, where necessary;(v)the mode of appointment and removal of committee and its powers and duties;(w)the mode of convening annual and special [general body meetings] [Substituted 'general meeting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).], issue of notices, and the business which may be transacted thereat;(x)in the event of winding up of the society, the purpose for which surplus assets, if any, shall be utilised;[(x-1) provisions regarding co-operative education and training as per section 24 A ; [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](x-2) furnishing of returns as per section 79 ;(x-3) appointment of an Auditor;(x-4) Classification of active and non-active member as per Section 26.;](y)[ the constitution of the committee and other bodies of the society as provided in the Act, the Rules and the Bye-laws.] [Substituted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](z)any other matters incidental to the management of its business.
