Section 48 in West Bengal Societies Registration Rules, 1963
48. Without restricting the general power conferred by these bye-laws the following powers and authorities are expressly given to and conferred upon the managing committee, namely
(a)to admit new members;(b)to fine, suspend, remove or expel a member:(c)to raise funds;(d)to invest funds;(e)to appoint salaried or non-salaried officers and to define their duties;(f)to fine, suspend, remove, and dismiss any salaried and non- salaried officers and employees appointed by the managing committee;(g)to compound or abandon or delay to enforce any debt or demand of the society or to institute, defend or compromise legal proceedings;(h)to dispose of applications for shares and of application for transfer of shares;(i)to dispose of applications for loans and to determine the security to be taken;(j)to appoint sub-committees as may be deemed necessary from time to time and define their powers and duties; and(k)to frame regulations for the conduct of the business of the society.Duties of Managing Committee
