Section 136 in Assam Co-Operative Societies Act, 2007
136. Autonomy of the co-operative Credit Structure Society.
- A Co-operative Credit Structure Society shall have autonomy in all financial and internal administrative matters including the following areas:-(i)Interest rates on deposits and loans conformity with the guidelines issued by the Reserve Bank;(ii)Borrowing and investments;(iii)Loan policies and individual loan decisions;(iv)Personnel policy, staffing, recruitment, posting and remuneration to staff; and(v)Internal control systems, appointment of auditors and remuneration for the audit.
