Section 9A(2) in Haryana Co-operative Societies Act, 1984
(2)In particular and without prejudice to the generality of the foregoing powers, such by laws may provide for all or any of the following matters, namely :-(i)the name, address and area of operation of the society;(ii)the objects of the society;(iii)the services to be provided to its members;(iv)the eligibility for obtaining membership;(v)the procedure for obtaining membership;(vi)the conditions for continuing as member;(vii)the procedure for withdrawal of membership;(viii)the transfer of membership;(ix)the procedure for expulsion from membership;(x)the rights and duties of the members;(xi)the nature and amount of capital of the society;(xii)the manner in which the maximum capital to which a single member can subscribe;(xiii)the sources from which the funds may be raised by the co- operative society;(xiv)the purpose for which the funds may be applied;(xv)the manner of allocation or disbursement of net profits of the co-operative society;(xvi)the constitution of various reserves;(xvii)the manner of convening general meetings and quorum thereof other than those provided under this Act;(xviii)the procedure for notice and manner of voting, in general and other meetings;(xix)the procedure for amending the bye-laws;(xx)the number of members of the Board of Directors/Managing Committee not exceeding twenty-one;(xxi)the tenure of directors, chairperson and other office- bearers of the society, not exceeding five years;(xxii)the procedure for removal of members of the Board of Directors/Managing Committee and for filling up of vacancies;(xxiii)the manner of convening Board/Committee meetings, its quorum, number of such meetings in a year and the venue of such meetings;(xxiv)the powers and functions of the Chief Executive;(xxv)the manner of imposing penalty;(xxvi)the appointment, rights and duties of auditors and procedure for conduct of audit;(xxvii)the authorization of officers to sign documents and to institute and defend suits and other legal proceedings on behalf of the society;(xxviii)the terms on which a co-operative society may deal with persons other than members;(xxix)the terms on which a co-operative society may associate with other co-operative societies;(xxx)the terms on which a co-operative society may deal with organizations, other than co-operative societies;(xxxi)the rights, if any, which the co-operative society may confer on any other co-operative society or federal co-operative and the circumstances under which such rights may be exercised by the federal co- operative;(xxxii)the educational and training programmes to be conducted by the co-operative society;(xxxiii)the principal place and other places of business of co- operative society;(xxxiv)the minimum level of services to be used by its members;(xxxv)any other matter which may be prescribed.]
