Section 35 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
35.
The Board of Directors shall have the following powers and duties:(i)to elect a Chairman as per Bye-laws No. 30(b) in its first meeting held after the Annual General Meeting every year;(ii)to admit new members;(iii)to dispose of application for allotment and transfer of shares;(iv)to raise loans, debentures and to prescribe the conditions on which deposits may accepted;(v)to submit, before the Annual General Meeting, every year the Annual Report, the balance sheet and such other statements as may be prescribed by the Registrar;(vi)to appoint sub-committees for specific purpose as and when necessary;(vii)to make recommendations to the Annual General Meeting for Annual Budget;(viii)to arrange for insurance against damage or loss of Federation's property;(ix)to subject to the provisions of the Act, the Rules, the Regulations and these bye-laws and the Service Rules framed under Bye-laws No. 36--(a)appoint senior officer, under Rule 128 and sub-section (3) of Section 31, to assist the Managing Director in discharge of the duties and to fix remunerations and duties of such officers;(b)appoint, dismiss, remove, suspend or otherwise punish other salaried employees of the Federation and to require all or any of them to furnish securities;(x)to endorse, sell, transfer and otherwise deal with Government securities and other securities held by the Federation;(xi)to sell movable and immovable property belonging to the Federation;(xii)to conduct the business of the Federation;(xiii)to frame Service Rule under Bye-laws No.36;(xiv)to lay down rules for travelling and other allowances for the employees of the Federation;(xv)to institute, conduct, defend, compromise, refer to arbitration through the Managing Director or any other officer legal proceeding or claims by or against the Federation or the officers of the federation concerning the business of the Federation;(xvi)to arrange for the processing grading, storage, transport and marketing of milk and milk products of its members wherever and whenever necessary;(xvii)(a)to sanction purchase of land, building, machinery, etc. for the use of Federation or for the purpose of letting the same to the members on hire and to acquire or to take on rent or on lease premises for accommodation of Federation's Office and for storing goods;(b)to construct the building for the business of the Federation buy tools, machinery, raw material and other goods required for establishing and running rural milk collection and chilling centre milk or milk products factories, workshops and laboratories set up in pursuance of the objects of the -Federation;(xviii)to arrange for the dissemination of marketing intelligence among the members of the Federation so far as the dairy business is concerned;(xix)to raise capital not exceeding the amount fixed as maximum liability for the year in the Annual General Meeting;(xx)to make proposals to the Annual General Meeting for payment of dividend and the disposal of profits and reserve fund in accordance with these bye-laws, the Act and the Rules;(xxi)to fix from time to time the rate of interest on deposits;(xxii)to consider and take necessary action on the inspections and audit notes of the Federation, its branches and sub-offices;(xxiii)to assist and co-operate with the milk unions in the formations of societies;(xxiv)generally to supervise the business of the Federation and to do all such acts may be necessary for fulfillment of the objectives of the Federation or as may have been conferred or imposed upon by the Act the Rules and these bye-laws;(xxv)to delegate from time to time any of the powers and duties; to any Committee, Chairman or Managing Director subject to the conditions mat the powers mentioned in sub-clauses (i), (ii), (iii),(iv), (v), (vii), (viii), (xi), (xiii), (xiv), (xvii) (a), (xv), (xx), (xxi), (xxii) and (xxiii) shall not be transferable. The powers may be delegated with such restrictions and conditions as the Board may deem fit;(xxvi)to enter into and execute any agreement and sign, seal and deliver such deed document, assurance bond or any other document as may be required to be executed by the Federation for carrying out object and purposes of the Federation and in the normal course of its business.
