Section 49A(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)The Chief Executive Officer of an Apex or Central Society appointed under clause (a) read with clause (c) of sub-section (1) or clause (b) of sub-section (2) of Section 49-E shall perform duties and exercise powers given below, namely :-(a)subject to the over all control and general superintendence of the committee to have general control over the administration of the society;(b)to convene meetings of the committee and the general body in consultation with the President/Chairman;(c)to receive all money and securities on behalf of the society and make arrangement for proper maintenance and custody of cash balances and other properties of the society;(d)to endorse and transfer promissory notes, Government and other securities and endorse, sign and negotiate cheques and other negotiable instruments on behalf of the society;(e)to sign all bonds and agreements in favour of the Society;(f)to be responsible for the general conduct, supervision and management of the day-ta-day business and affairs of the society;(g)to sign all deposit receipts and operate the accounts of the society with banks;(h)to institute, conduct, defend, compound or abandon any suit or other legal proceedings by or against the society or otherwise concerning the affairs of the sOciety and also to compound and allow time for payment or satisfaction of any claims or demand by or against the society in accordance with the decisions of the committee;(i)to submit such information, reports and returns concerning the affairs of the society as may be required by the Registrar or the State Government;(j)subject to the provisions of bye-laws to determine the powers, duties and responsibilities of the employees of the society;(k)to communicate decisions and to issue suitable directions or orders in compliance of the decisions of the committee or any other competent authority, as the case may be;(l)to exercise such powers in respect of the employees of the society or the cadre employees as may be laid down in the service rules framed by the Registrar under Section 55 (1) or Section 54 (2) of the Act;(m)such powers and duties as are specified by or under the bye-laws of the society;(n)to delegate, subject to approval of Registrar, all or any of the powers and functions vested in him to any employee or employees of the society.]
