Section 29G(4) in Karnataka Co-Operative Societies Act, 1959
(4)The Chief Executive shall be the Chief Administrative Officer of the society and shall, subject to the general supervision and control of the committee and such other conditions and restrictions as may be specified in the bye-laws,-(a)be responsible for general supervision and control over the employees of the society and be responsible for the day-to-day management and business of the society;(b)carry on the authorized and normal business of the society;(c)make arrangement for repayment of loans due to the State Government and loans obtained on Government guarantee and other loans, and shall send report to the Registrar in this behalf;(d)be responsible for operating the bank accounts in accordance with the provisions of the bye-laws and shall make arrangements for safe custody of cash:(e)sign and authenticate all documents of the co-operative society for and on behalf of the society;(f)be the custodian of all records and documents of the co-operative society and shall make arrangements for the correct maintenance of accounts and various books and records of the society and for the correct preparation and timely submission of periodical statements and returns in accordance with the provisions of the Act, rules and bye-laws and as directed by the Registrar or the Director of Co-operative Audit;(g)be responsible for convening the meeting of the general body, the committee of management and the sub-committee in consultation with the President or Chairperson and recording and maintaining minutes of such meetings;(h)assist the committee in the formulation of policies and objectives and planning;(i)provide necessary information to the committee and apprise the committee the functions and operations of the society;(j)sue and be sued on behalf of the co-operative society;(k)perform such other duties and exercise such other powers imposed or conferred on him under the Act, rules or bye laws.
