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State of West Bengal - Section

Section 68 in West Bengal Co-operative Societies Rules, 2011

68. Functions of the State Co-operative Union.

— (1) The State Co-operative Union may discharge the following functions, in addition to those specified in clause (63) of section 4 namely:—
(i)to promote and develop the Co-operative movement in the State, to educate, guide and assist the people in their efforts to build up and expand the Co-operative sector and to serve as an exponent of Co-operative principles and ideas;
(ii ) to organize and promote new Co-operatives;
(iii)to organize Co-operative training programmes and run training centers;
(iv)to develop inter Co-operative relationship and help the Co-operative movement in various sectors;
(v)to organize, conduct, collaborate and assist in carrying out research and investigation on important Co-operative problems;
(vi)to maintain an information bureau and library and to publish journal;
(vii)to express and organize opinion on matters of Co-operative policy and act as the accredited representative movement in the State and in the national spheres;
(viii)to convene, organize and hold Co-operative seminars, meetings, conferences and exhibitions, to spread the message and ideals of Co-operative movement in the state and to mould public opinion in respect thereof;
(ix)to facilitate the promotion of Co-operative society and assist the affiliated societies in resolving their problems and difficulties;
(x)to select delegates, representative or observers on behalf of the State Co-operative Union for participation in conferences;
(xi)to organize, promote or undertake such other activities or functions as ale considered beneficial or conducive towards the attainment of the objects of the Union in accordance with the bye-laws thereof;
(xii)to nominate three representatives in the Board of the District Co-operative Union; and
(xiii)to organize, promote and undertake such other activities or functions as are considered beneficial or conducive towards the attainment of the objects of the Union in accordance with the Bye Laws thereof.