Section 32 in Jharkhand Co-operative Societies Rules, 2008
32. Rules of business.
- Subject to the rules of business which may from time to time, be prescribed by the State Government, the managing committee of a registered co-operative society may frame rules for the guidance of its employees and in particular in regard to the manner of receipt and disbursement of money, and the custody of books, accounts, securities and the rules of business framed by the co-operative society shall come into force on approval by the Registrar.Provided that the managing committee of a self supporting society may frame rules of business subject to the approval of its general body.
