Section 49(2) in The Multi-State Co-Operative Societies Act, 2002
(2)Without prejudice to the generality of the foregoing powers, such powers shall include the power—(a)to admit members;(b)to interpret the organisational objectives and set up specific goals to be achieved towards these objectives;(c)to make periodic appraisal of operations;(d)to appoint and remove a Chief Executive and such other employees of the society as are not required to be appointed by the Chief Executive;(e)to make provisions for regulating the appointment of employees of the multi-State co-operative society and the scales of pay, allowances and other conditions of service of, including disciplinary action against, such employees;(f)to place the annual report, annual financial statements, annual plan and budget for the approval of the general body;(g)to consider audit and compliance report and place the same before the general body;(h)to acquire or dispose of immovable property;(i)to review membership in other co-operatives;(j)to approve annual and supplementary budget;(k)to raise funds;(l)to sanction loans to the members; and(m)to take such other measures or to do such other acts as may be prescribed or required under this Act or the bye-laws or as may be delegated by the general body.
