Section 52 in The Multi-State Co-Operative Societies Act, 2002
52. Powers and functions of Chief Executive.—
The Chief Executive shall under the general superintendence, direction and control of the board, exercise the powers and discharge the functions specified below, namely:—(a)day-to-day management of the business of the multi-State co-operative society;(b)operating the accounts of the multi-State co-operative society and be responsible for making arrangements for safe custody of cash;(c)signing on the documents for and on behalf of the multi-State co-operative society;(d)making arrangements for the proper maintenance of various books and records of the multi-State co-operative society and for the correct preparation, timely submission of periodical statements and returns in accordance with the provisions of this Act, the rules and the bye-laws;(e)convening meetings of the general body of the multi-State co-operative society, the board and the Executive Committee and other committees or sub-committees constituted under sub-section (1) of section 53 and maintaining proper records for such meetings;(f)making appointments to the posts in the multi-State co-operative society in accordance with the bye-laws;(g)assisting the board in the formulation of policies, objectives and planning;(h)furnishing to the board periodical information necessary for appraising the operations and functions of the multi-State co-operative society;(i)appoint the person to sue or be sued on behalf of the multi-State co-operative society;(j)present the draft annual report and financial statement for the approval of the board within thirty days of closure of the financial year;(k)performing such other duties, and exercising such other powers, as may be specified in the bye-laws of the multi-State co-operative society.
