Section 36A in Haryana Co-operative Societies Act, 1984
36A. [ Functions of a federal co-operative. [Added by Haryana Act No. 19 of 2006.]
(1)Subject to the provisions of this Act and any other law for the time being in force, a federal co-operative may discharge the functions to facilitate the voluntary formation and democratic functioning of co-operative societies as federal co-operative or co-operative based on self-help and mutual aid.(2)Without prejudice to the generality of the provisions contained in sub- section (1), the federal co-operative may -(a)ensure compliance of the co-operative principles;(b)make model bye-laws and policies for consideration of its member co-operatives;(c)provide specialized training, education and data-based information;(d)undertake research, evaluation and assist in preparation of perspective development plans for its member co-operative;(e)promote harmonious relations amongst member co-operative;(f)help member co-operative to settle disputes among themselves;(g)undertake business services on behalf of its member co- operative, if specifically, required by or under the resolution of the general body or the board, or bye-laws of a member co-operative;(h)provide management development services to member co-operatives;(i)evolve code of conduct for observance by a member co-operative;(j)evolve viability norms for a member co-operative;(k)provide legal aid and advice to a member co-operative;(l)assist member co-operative in organizing self-help; and(m)develop market information system, logo brand promotion, quality control and technology up-gradation.]
