Section 11 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
11. [ Powers and duties of Regional Administrative Committee. [Sub-rule (1) substituted by Notification No. 2834/XII-C-1-92-7(10)-90, dated 23rd July, 1992, published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 23-7-1992.]
(1)Subject to the policy laid down and guidelines and instructions issued by the Authority, the Regional Committee shall be responsible for the general supervision and control of the members of the centralised service in the region. The Regional Committee shall have also the following duties and responsibilities -(i)To exercise general control and supervision over the District Administrative Committee;(ii)To issue directions and to provide guidance to the District Committees for their proper functioning;(iii)To make arrangements for recruitment and training of the members of the Centralised Service and to prescribe the syllabi for such training with the approval of the Authority;(iv)To hear and decide appeals arising from the official orders of major punishment (i.e. dismissal, removal or reduction in rank) passed by the District Committee;(v)To assist in the recovery of contribution levied on the society for maintenance of the Centralised Service;(vi)To prepare the annual budget and submit the same for the approval of the authority;(vii)To transfer the members of the Centralised Service from one district to another district, within the region, in accordance with the policies laid down by the authority; and(viii)To perform such other duties and functions as may be entrusted to it by the authority.](2)The meeting of the Regional Committee shall be called by the Member-Secretary as and when he deems fit and upon a direction to this effect from the Chairman. Such meeting shall be called at least once in 6 months. The quorum of the meeting shall be 3.(3)The Chairman, when present, shall preside over the meeting of the Regional Committee.
