Section 32 in Mizoram Cooperative Societies Act, 2006
32. Duties of members.
- The members shall owe the following duties to the co-operative:(a)to abide by the provisions of the Act, rules, bye-Iaw and other lawful decisions taken by the general body, management committee, other committees and Registrar;(b)to make share capital contribution, other fees and payment to the co-operative in accordance with the provisions of the Act, rules and bye-laws;(c)to extend full cooperation and support to other members and , thereby, contributing to the overall development of co-operative;(d)to perform or extend the minimum economic commitment and business support to the co-operative as prescribed under the Act, rules and bye- laws;(e)to undertake jointly and severally the responsibility to bear liability on debts, risks, losses, damage caused to within the limit of members share capital contribution in the case of limited and beyond the limit in the case of unlimited cooperative;(f)to compensate for damages caused to the co-operative, if any, in accordance with the provisions of the Act, rules and bye-laws.
