Section 38 in Assam Co-Operative Societies Act, 2007
38. Powers and functions of the Board.
- The Board shall discharge such functions, perform such duties and exercise such powers as may be specified in the bye-laws and in accordance - with the terms, conditions and procedure laid down therein and in particular the Board shall have the following powers, functions and duties, namely:-(1)to interpret the organisational objectives, to set up specific goals towards achieving such objectives and to make periodic appraisal of operations;(2)to nominate, elect or appoint and remove the Chief Executive provided he is not a Government appointee;(3)to make provisions for the matters mentioned in Section 49 in respect of the staff of cooperative society;(4)to finalise long term perspective plan, annual plan and budget and to direct the affairs of the cooperative society in accordance with the plan and budget approved by the general body;(5)to arrange for funds;(6)to authorise acquisition and disposal of immovable property;(7)to frame, approve and amend regulations relating to services, funds, accounts and accountability and information and reporting systems;(8)to elect President and Vice-President in accordance with the provisions of the bye-laws;(9)to prepare the annual financial statement of accounts;(10)to hold Annual General Meeting in stipulated time; and(11)to remove President or Vice-President in accordance with sub-section (4) of Section 36.(12)to make policies and to lay down qualification and terms and conditions of service for appointment of Chief Executive and other staff of the Society.
