Section 49 in The Delhi Co-operative Societies Rules, 2007
49.
Powers of General Body Meeting Without prejudice to the provisions of section 31 and other provisions of the Act, the general body shall alone have the power to transact the following business, namely:-(a)Fixing the maximum credit limit of the co-operative society as well as members;(b)Fixing the rate of interest including penal interest on loan advance to its members;(c)Approval of the various welfare schemes for the benefits of the members and their family;(d)Prepare education and training programme for its members;(e)Prepare business rules for the co-operative society;(f)Any other matter referred by the committee;(g)To write off debt of members/ deceased members out of bad debt fund maintained by the co-operative society;(h)To frame code of conduct for its members and the committee;Provided that in case of cooperative banks, all such power shall be exercised by the Board of Directors of the bank in accordance with their byelaws, directives and instructions of Reserve Bank India / National Bank for Agriculture and Rural Development.
