Section 74 in The Manipur Co-operative Societies Act, 1976
74. Appointment of Manager, Secretary, and other office bearers.
(1)The qualifications for the appointment of a Manager, Secretary', accountant or any other officer of a society shall be such as may, from time to time, be prescribed.(2)The State Government may nominate a Government servant not below the rank of Class II officer to work as managing director/general manager/manager, as the case may be, of a co-operative institution wherein the State Government have contributed to its share capital guaranteed loans to the tune of Rs. 3 lakhs (Rupees three lakhs) or above or if the society has incurred loss to the extent of 25% of its paid-up-capital. The officer so nominated shall be deemed to be on deputation with the society and his salary and allowance as determined by the State Government shall be paid from the fund of the society. The officer so deputed shall be the ex-officio member of the Board and shall have the right to vote. The officer shall be the Chief Executive Officer of the society and shall have the following assignments amongst officers:(a)to have control over the administration of the society;(b)to convene meetings of the management of Board and General Body;(c)to receive all moneys and securities on behalf of society and to make arrangements for the proper maintenance and custody of cash balance and other properties of the institution;(d)to endorse and transfer promissory notes, Government securities and to endorse, sign and negotiate cheques and other negotiable instruments on behalf of the institution;(e)to be responsible for the conduct, supervision and management of the day to day' business and administration of the society;(f)to sign all deposits, receipts and operate the accounts of the society with banks;(g)to sign bonds, and agreements in favour of the society;(h)to determine the powers, duties and responsibilities of the employees of the society;(i)to institute, conduct, defend, compound or abandon any suit or other legal proceedings by or against the society or otherwise concerning the affairs of the society and also to compound and allow time for payment or satisfaction of any claim or demand by or against the society;(j)subject to the regulations, if any, which may be framed by the Board, to enter into negotiations and sign contracts the value of which may be determined by the Board from time to time;(k)to delegate all or any of the said powers to an employee or employees of the society subject to the ultimate control and authority being retained by him.Constitution of common service personnel of co-operative institution. - (3) The Registrar may constitute a common cadre authority/society or maintaining cadres of personnel for employment as Secretaries/Managers/other paid employees of the co-operative institutions.
