Section 62(2) in The Delhi Co-operative Societies Rules, 2007
(2)Without prejudice to the generality of the provisions contained in sub-rule(1), the federal co-operative society may-(a)ensure compliance of the co-operative principles;(b)make model bye-laws and policies for consideration of its member co-operative societies.(c)provide specialized training, education and data-base information;(d)undertake research, evaluation and assist in preparation of perspective development plans for its member co-operative societies;(e)promote harmonious relations amongst member co-operative societies;(f)help member co-operative societies to settle disputes among themselves;(g)undertake business services on behalf of its member co-operative societies, if specifically, required by or under the resolution of the general body or the board, or bye-laws of a member co-operative societies;(h)provide management development services to member co-operatives societies;(i)evolve code of conduct for observance by member co-operatives societies;(j)evolve viability norms for member co-operative societies;(k)provide legal aid and advice to member co-operative societies;(l)assist member co-operative societies in organizing self-help; and(m)develop market information system, logo brand promotion, quality control and technology up-gradation.
