Section 53(7) in The Karnataka Souharda Sahakari Act, 1997
(7)The Federal Co-operative shall perform the following functions, namely:-(a)promote and organise Co-operative and for this purpose frame model bye-laws and issue guidelines for framing various policies for Co-operatives in accordance with co-operative principles;(b)provide co-operative training, education and information and propagate co-operative principles;(c)undertake research and evaluation and assist in the preparation of perspective development plans for the member Co-operatives;(d)promote harmonious relations between member Co-operatives;(e)[ ***] [Omitted by Act 16 of 2005 w.e.f. 1.6.2005.](f)provide management development services to member Co-operatives including participation in board meetings when required;(g)evolve code of conduct for member Co-operatives;(h)evolve viability norms for member Co-operatives;(i)provide legal assistance and advice to member Co-operatives;(j)provide any other services at the behest of member Co-operatives;(k)promote new forms of Co-operative enterprises;(l)constitute and maintain a Co-operative education fund;(m)undertake experimental projects towards the application of Co-operative ideology;(n)liaison on behalf of and amongst Co-operatives;(o)serve as data bank of Co-operatives;(p)represent the interest of member Co-operatives;(q)ensure conduct of audit, elections and general body meetings of its member Co-operatives within the time stipulated;(r)undertake business and services on behalf of the member Co-operatives;(s)convene the special general body meeting where a member Co-operative fails to convene such a meeting under sub section (2) of section 30;(t)[***] [Omitted by Act 4 of 2013 w.e.f. 11.02.2013.](u)[ have the power of inspection of the member Co-operatives: [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]Provided that in the case of a Co-operative Bank, no action under this clause shall be taken unless it has the approval of the Reserve Bank.]
