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State of Meghalaya - Section

Section 14 in The Meghalaya Co-operative Societies Rules

14. Non-official helpers.

(a)The Government of Meghalaya may appoint any person as a non-official adviser to help co-operative societies in certain specified areas. The names of persons so appointed who will be designated as "Honorary Organiser of Co-operative Societies" shall be published in the Gazette of Meghalaya.
(b)functions of the "Honorary Organiser of Co-operative Societies" will be to-
(i)take active interest in the working of existing co-operatives :
(ii)prepare grounds by educating the people of the locality in the principles of co-operations and creating a co-operative atmosphere amongst them ;
(iii)inspect co-operative societies within his jurisdiction submitting his report in the form prescribed by the Registrar for the purpose ; and
(iv)perform any other functions as may be consigned to him by the Registrar from time to time.
(c)The "Honorary Organiser of Co-operative Societies" shall be entitled to travailing allowance to cover expenses of journeys undertaken at rates fixed for the purpose.