Section 119 in Uttarakhand Co-Operative Societies Act, 2003
119. Functions of apex society.
- An apex society may, for servicing its constituents and in accordance with its bye-laws, perform the following functions, namely---(a)to take measures for the observance of co-operative principles;(b)to promote and organize co-operative societies and for this purposes frame model bye-laws, issue guidelines for making regulations and policies for consideration;(c)to provide co-operative training, education and information and promote co-operative principles;(d)to undertake research and evaluation and assist in preparation of perspective development plans of member co-operative societies;(e)to promote harmonies relations amongst member co-operative societies;(f)to represent the interest of member co-operative societies and to make efforts for policies and legislation favorable to co-operative societies;(g)to provide business services on behalf of its members;(h)to provide co-operative and management of development services to member co-operative societies including participation in board meetings where such member societies are invited;(i)to assist member co-operative societies in regular conduct of general meetings;.(j)To evolve code of conduct for its members;(k)To evolve the viability norms for its members;(l)To provide legal aid and advice to its members;(m)to provide any other service in the interest of its members.
