Section 14 in The Assam Co-operative Societies Rules, 1953
14. Non-official helpers.
(a)The State Government may appoint any person as a non-official adviser to help co-operative societies in certain specified areas. The name of persons so appointed who will be designated as "Honorary Organiser of Co-operative Societies" shall be published in the Assam Gazette.(b)Functions of he "Honorary Organiser of Co-operative Societies" will be to-(i)take active interest in the working of existing co-operatives :(ii)prepare grounds by educating the people of the locality in the principles of co-operation and creating a co-operative atmosphere amongst them;(iii)inspect co-operative societies within his jurisdiction, submitting his report in the form prescribed by the Registrar for the purpose; and(iv)perform any other functions as may be consigned to him by the Registrar from time to time.(c)The "Honorary Organiser of Co-operative Societies" shall be entitled to travelling allowance to cover expenses of journeys undertaken at rates fixed for the purpose.
