Section 42 in Goa Co-operative Societies Rules, 2003
42.
/2/2001/TS/RCS. - Whereas, the following draft rules which the Government proposes to make under section 127 of the Goa Co-operative Societies Act, 2001 (Act 36 of 2001), were republished in the Official Gazette, Series - I No. 39 dated 27-12-2003 (Extraordinary) under Government Notification No. 55/1/93-TS/RCS, inviting objections and suggestions, from the person whose interests are likely to be affected thereby within one month from the date of publication of said Notification in the Official Gazette;And Whereas the said Notification was made available to the public;And whereas the objections and suggestions received from the public on the said draft rules have been examined by the Government and only those suggestions which were found convince have been considered by the Government.Now therefore, in exercise of the powers conferred by sub-section (1) of Section 127 of the Goa Co-operative Societies Act, 2001 (Act 36 of 2001) and all other powers enabling it in this behalf, the Government of Goa hereby make the following rules, namely:-
