174. Delegation of powers of Registrar Cooperatives Societies to panchayats. - (1) Notwithstanding anything contained in the Gujarat Co-operative Societies Act, 1961 (X of 1962) the State Government, having regard to the Panchayat Functions List may subject to such conditions as it may think fit to impose, by an order published in the Official Gazette, delegate to a district panchayat and the taluka panchayats subordinate to it, such powers, functions and duties of the Registrar or any other authority under the said Act may be specified in the order.
(2)In particular, such order may provide for the delegation of powers relating to-(a)the registration of co-operative societies;(b)the approval of amendment to the byelaws of co-operative societies,(c)appeals arising out of non-admission of members in a co-operative society;(d)maintenance of register of co-operative societies.(e)change in the name or classification of a co-operative society.(f)permission to co-operative societies to enter into partnership(g)the calling of, or extending the period for the calling of annual general body meetings of co-operative societies;(h)the calling of a special general meeting of a co-operative society;(i)the disposal of surplus assets of co-operative societies in the event of their winding up;(j)direction for giving possession of books and papers of the co-operative societies to the successor chairman thereof.(k)Transfer of functions of State Government to panchayats.
