Section 92 in Arunachal Pradesh Co-operative Societies Act, 1978
92. Constitution or recognition of federal authority to supervise working of societies.
(1)The State Government may constitute or recognise even one or more co-operative federal authorities, in such manner as may be prescribed and subject to such conditions as the State Government may impose for supervision of a society or a class of societies and may frame rules for making grants to such an authority.(2)The State Government may, by general or special order, require a society or a class of societies to make contribution of such sum every year as may be fixed by the Registrar towards the recoupment of expenditure which the Government or any person authorised in that behalf has incurred or is likely to incur, in respect of supervision of societies.(3)A society to which sub-section (2) is applicable shall pay to such authority such fee as may be prescribed within a reasonable time and, if it fails to pay such fee within that reasonable time, the authority may recover it as if it were a Public Demand under the Bengal Public Demands Recovery Act, 1913.
