Section 49(2) in Assam Co-Operative Societies Act, 2007
(2)The Chief Executive shall be under the general superintendence, direction and control of the Board and exercise the flowing powers and the functions, namely:-(a)day-to-day management of the business of the cooperative society;(b)operating the accounts of the co-operative society and be responsible for making arrangements for safe custody of cash;(c)signing on the documents for and on behalf of the cooperative society;(d)making arrangements for the proper maintenance of various books and records of the cooperative society and for the correct preparation, timely submission of periodical statements and returns, in accordance with the provisions of this Act, the rules and the bye-laws;(e)convening meetings of the general body of the cooperative society, the Board and the Executive Committee and other committees or sub-committees constituted under provision of the Act and bye-laws and maintaining proper records for such meetings;(f)making appointments to the posts in the cooperative society in accordance with the bye-laws;(g)assisting the Board in the formulation of policies, objectives and planning;(h)furnishing to the Board periodical information necessary for appraising the operations and functions of the cooperative society;(i)to sue or be sued on behalf of the cooperative society; in(j)present the draft annual report and financial statements for the approval of the Board within thirty days of closure of the cooperative year;(k)performing such other duties, and exercising such other powers, as may be specified in the bye-laws of the cooperative society;(I)in case of dispute between the Chief Executive and the Board in any matter, the decision of the Registrar shall be binding on the both.
