Section 31A in Andhra Pradesh Co-Operative Societies Act, 1964
31A. [ Powers and functions of the committee. [Inserted by Act No. 22 of 2001, dated 25.4.2001.]
- The committee of a society shall, subject to the provisions of the Act, rules, bye laws and resolutions of the General body, exercise the following powers and functions, namely] [Substituted by Andhra Pradesh Act No. 16 of 1975.]:(1)[ admit the members to General Body ;(2)allot shares to the members and transfer of shares to General Body;] [Substituted by Act No. 6 of 2005, w.e.f. 31-1-2005.](3)recommend removal of the members disqualified under Section 21;(4)recommend removal of any of the committee members disqualified under Sections 21-A, 21-AA, 21-B and reinstatement of a Committee member who ceased to be such member of the committee under Section 21-B and place the reports before the General Body;(5)raise funds in the form of loans or deposits and invest them;(6)provide services or facilities including sanction of loans and advances to the members on a specific recommendation of the chief executive officer on the basis of the date of admission of such members;(7)sanction expenditure which is necessary for the business of the society subject to the provisions of annual budget;(8)conduct elections in the manner specified in the bye laws to the office of the members of the Committee before the expiry of the term;(9)conduct general meetings as prescribed in the Act;(10)cause the audit of the accounts of the society within the time prescribed and place the audit report before the General body;(11)decide matters connected with the day to day management of the society;(12)fix the staffing ,pattern, qualifications, pay scales and other allowances to the employees of the society, subject to the availability of the administrative and contingent fund and approval of the General body and Registrar;(13)place the reports of inquiry under Section 51 or inspection under Section 52 or under Section 53 or special audit report under Section 50 before the General Body within the time prescribed;(14)rectify the defects noted in the reports of audit under Section 50 or inquiry under Section 51 or inspection under Section 52 or under Section 53;(15)suspension of any officer or servant of the society under Section 59;(16)initiate action for prosecution of any person who may have incurred criminal liability under the provisions of this Act or any other law for the time being in force;(17)prepare the list of defaulters and publish the same as prescribed and place before the General Body;(18)review all outstanding loans and ensure coverage of legal action on all overdue loans and advances;(19)give information on the affairs of the society to the supervisory council, the Registrar, financing bank and the federal society to which the society is affiliated;(20)place the report on the loans sanctioned to and the business done by the members of the committee or their near relatives with the society, defaulters thereof and action to recover them before the General Body;(21)place annual report, annual financial statement, annual plan and budget before the General Body;(22)ensure cooperative education of the members, officers and the servants of the society;(23)prepare and place before the general body, information or reports or statements relating to:-(a)disposal of properties;(b)deficits in cash or stocks;(c)proposals for appropriation of net profits including creation of reserves and other funds;(d)write off bad debts;(e)removal of membership;(f)contribution to cooperative education fund and administrative and contingent fund;(g)expulsion of member who has acted adversely to the interests of the society;(h)affiliation of the society to the financing bank or other societies;(i)'elections of delegates to the financing bank or other societies;(j)appointment of supervisory council and internal auditors and consideration of their reports and follow up action.
