Section 88(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the grounds on which a co-operative farming society may grant permission to a member for disposition of his land under section 79;(b)principles on which and the manner in which cost and compensation shall be determined or reimbursed or paid under section 82;(c)the forms in which applications and appeals shall be filed under section 84 and the amount of court-fee, if any, to be paid on applications and memorandum of appeal;(d)the principles and procedure to be followed in the consolidation of holding in directing exchange of land in payment of compensation under section 84;(e)satisfaction of the claim of an outgoing or past member as respects land, funds, agricultural stocks, and implements contributed by him to the co-operative farming society;(f)the contribution by members of property other than land and its evaluation and adjustment;(g)principles governing remuneration to be paid to members working on the farm of a co-operative farming society;(h)any other matter which is to be or may be prescribed under this Chapter.
