Section 8 in The Orissa Co-operative Societies Rules, 1965
8. Subject-matter of Bye-Laws.
- Every Co-operative Society shall, subject to the provisions of the Act and the Rules made thereunder, make Bye-Laws in respect of the following matters and may deal with such other matters incidental to the organisation of the Society and the management of its business as may deem necessary -(1)the name and registered address of the Society and its branches, if any;(2)the area of its operation;(3)the subjects of the Society;(4)the purpose to which its funds may be applied;(5)[the qualification for admission and continuance as members and joint members, and the payment, if any, to be made, interest to be accrued and the requirements or obligations to be fulfilled as conditions for exercising the rights of membership.] [Substituted by Orissa Gazette Extraordinary No 500, dated 23.4.1997.](6)the rights and liabilities of membership;(7)[admission of nominal members, their rights and liabilities and conditions for their continuance.] [Substituted by Orissa Gazette Extraordinary No 500, dated 23.4.1997.](8)the nature and extent of the share capital, if any, of the Society and the maximum value of shares which a single member can hold;(9)the manner in which the capital may be raised whether by means of shares, debentures, deposits from members or non-members or otherwise, and the maximum share capital that can be refunded, if any, in any one year of the Society;(10)the entrance and other fees and fines, if any, to be collected from members;(11)removal and expulsion of members and the payment, if any, to be made to such members;(12)transfer of share or interest of a member;(13)the circumstance under which withdrawal of membership shall be permitted and the procedure to be followed in case of withdrawal for ineligibility and death of members;(14)[qualification, mode of appointment and service conditions of officers and employees of the Society including their powers and duties and the code of conduct for the employees, officers, members and office bearers of the Society;] [Substituted by Orissa Gazette Extraordinary No 500, dated 23.4.1997.](15)the mode of summoning and conducting general meeting, meeting of the committee and the meeting of the Executive Committee or Sub-Committee;(16)powers and duties of the general body, the Committee, Executive Committee and other Committees;(17)powers and duties of the President, Secretary and other officers of the Society;(18)altering abrogating Bye-Laws;(19)the general conduct of business of the Society;(20)the disposal of profits;(21)limits and manner of distribution of dividend, bonus and honorarium;(22)creation and use of reserve and other funds;(23)the mode of custody and investment of funds outside the business of the Society;(24)the custody of books, accounts and securities and the mode of keeping accounts;(25)disputes;(26)the authorisation of an officer or officers to sign documents and to institute and defend suits and other legal proceedings on behalf of the Society;(27)manner of sending notices;(28)framing of subsidiary rule or rules of business;(29)the Bye-Laws of a Society shall provide that, should there be conflict between the Bye-Laws of the Financing Bank or the Apex Bank to which a Society is affiliated and Bye-Laws of the Society, those of the Financing Bank or Apex Society, as the case may be, shall prevail.
