Section 137(2)(z) in The Delhi Co-Operative Societies Act, 2003

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NCT Delhi - Subsection

Section 137(2)(z) in The Delhi Co-Operative Societies Act, 2003

(z)procedure to be followed for expulsion of members other than members of co-operative housing societies;

(za)the procedure for certifying any entries in the books of a cooperative society and charges to be levied for supply of copies thereof;

(zb)the formation and maintenance of reserve fund and other funds, and the objects to which such funds may be applied and allocation and distribution of the net profit arrived thereafter;

(zc)the amount and percentage of net profit to be contributed by a co-operative society for Co-operative Education Fund and its utilisation;

(zd)manner in which a co-operative society may invest or deposit its funds;

(ze)the limit up to which a co-operative society can receive deposits and loans, conditions for it;

(zf)prohibitions and restrictions subject to which co-operative societies may transact business with the persons who are not members;

(zg)the manner of getting the audit conducted by an auditor on the panel of the Registrar with in the prescribed time limit, action by the Registrar on failure to comply with the time limit by a cooperative society and recovery of expenses for getting the audit conducted as a arrears of land revenue from the officers of the committee;

(zh)the manner in which a copy of audit report to be sent to the Registrar and rectification of defects by a co-operative society reported in the audit report by an auditor;

(zi)the manner in which inspection, inquiry and inspection of books of indebted co-operative society is to be conducted, the security money to be deposited by a creditor for such inspection and the follow up action to be taken on the findings including the rectification thereof;

(zj)the accounts and books to be kept by a co-operative society during the course of its business and on failure to do so, to get them completed by the Registrar by engaging other persons as a charge on the committee recoverable as arrears of land revenue, the procedure and fee to be charged for it;

(zk)the manner in which disputes to be referred for arbitration and fee for it;

(zl)the procedure for selection and appointment of members of [arbitrator, its] [[Substituted by Delhi Act 1 of 2005, section 17, for "members of arbitration council, their" (w.e.f. 1-4-2005). Ed.-Drafting of section 17 in relation to clause (zl) seems to be defective, hence

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NCT Delhi - Subsection

Section 137(2)(z) in The Delhi Co-Operative Societies Act, 2003