Section 32 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
32. Additional Measures and Acts To Be Undertaken By The Board.
- The board may take any of the measures or do any of the acts mentioned below as may be necessary or expedient for the purposes of carrying out its functions under the Act and the Rules made thereunder :(i)placing before the general body the annual report and the audit report;(ii)recommending the distribution of profits to the general body ;(iii)taking decisions on matters relating to withdrawals, transfer, retirement, refund or forfeiture of shares ;(iv)purchasing, selling, or otherwise acquiring or disposing of movable property of such value as may specified in the bye-laws ;(v)laying down criteria for determining defaults by members ;(vi)determining the terms and conditions of collaboration with other co- operative societies and others;(vii)sanctioning of contracts of any values, unless otherwise specified in the bye-laws of a Multi-State Co-operative Society ;(viii)appointment of trustee or trustees, attorney or attorneys, agent or agents for the business of the Multi-State Co-operative Society ;(ix)acceptance or rejection of resignation from the members of the board.
