Section 44 in Mizoram Cooperative Societies Act, 2006
44. Duties of co-operative.
- The co-operative shall, inter-alia, owe, follow, observe of discharge the following duties:(a)to undertake or carryon business or service or activities in conformity with law and legally recognised or accepted standards or norms;(b)to follow and observe the legally reorganised accounting systems. procedure and standards prescribed under this Act or any other laws for the time being in force;(c)to pay the prescribed tax, fee and duty and fulfill all financial obligations as per provisions of law in force from time to time:(d)to mobilize, maintain and raise working capital for the co-operative as per the provisions of this Act, rules and bye-laws;(e)to undertake the responsibility for the repayment of debt and discharge of obligations of cooperative to be met by the capital and assets owned by such co-operative;(f)to ensure enjoyment of right of members and provide economic, social and business commitment to members;(g)to protect the interest of members who work for the benefit of cooperative and other employees engaged by such co-operative;(h)to ensure regular and periodical conduct of educational and training programmes for members, officers, employees and officials and ensure that all such members, officers, employees and officials of actively participate in building the co-operative;(i)to create favourable conditions for the production, business and service oriented to operate within framework by following the principles of cooperation;(j)to protect, promote and preserve the environment, landscape and human ecology in accordance with the provisions of law.Chapter-VI Management of co-operative
