Section 5(2) in Jammu and Kashmir Co-operative Societies Rules, 2001
(2)A society may make bye-laws for the following matters, namely:-(a)the circumstances under which withdrawal from membership may be permitted;(b)the procedure to be followed in cases of withdrawal ineligibility and death of members;(c)the conditions, if any, under which the transfer of share or interest of a member may be permitted;(d)the method of appropriating payments made by members from whom moneys are due;(e)the method of recruitment, the conditions of service and the authority competent to fix, revise or regulate the scales of pay and allowance of paid officers and employees of the society and the procedure to be followed in the disposal of disciplinary cases against them;(f)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.
