Section 109(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the applicant to whom the order refusing the registration of a cooperative society may be sent by the Registrar;(b)the procedure and conditions for change in the form and the extent of the liability of a co-operative society;(c)the matters in respect of which a co-operative society shall make bye-laws;(d)the procedure to be followed for amendment of bye-laws by a society;(e)the qualifications or disqualifications of individuals who may be admitted as members of societies;(f)the appointment by a society of any one of its members to represent and vote on its behalf at a meeting of another society of which it is a member;(g)the procedure for the nomination of a person to whom the share or interest of a member on his death may be transferred or value thereof may be paid;(h)the mode in which the value of a deceased member's share shall be ascertained;(i)the procedure for calling general meetings, its quorum, writing of minutes and powers and duties of the chairman;(j)the powers of the general house;(k)writing off any bad debts and assets;(l)the election of members of committee by the general body of a society;(m)the requisitioning of a general meeting of a society;(n)the remuneration payable to a new committee or administrators appointed in place of a committee removed by the Registrar;(o)the qualifications or disqualifications for membership of committee of society;(oo)[ the qualifications, experience and the manner of nomination of person on the committees of societies under section 35:] [Added vide H. P. Act No. 20 of 1986 w.e.f. 7-1-1988.](p)the qualifications of employees of societies;(q)the prohibitions against affairs of a society being interested in contracts with the society;(r)the matters connected with the membership of the State Government in co-operative societies;(s)the rate at which dividend may be paid by societies;(t)the payment to be made to the co-operative education fund by a cooperative society out of its net profits and the mode of its investment;(u)the mode of investment of funds of a society;(v)the objects of the reserve fund of a society and its investment;(w)the mode of disposal of reserve fund of a society on its winding up;(x)the extent and conditions subject to which a co-operative society may recover deposits and loans;(y)the restrictions on transaction by a co-operative society with nonmembers;(z)the restrictions on grant of loans by a society against its shares;(aa)the levy of audit-fees on co-operative societies;(ab)the procedure to be followed in proceedings before the Registrar, arbitrator or other person deciding disputes;(ac)the conditions subject to which assets of a society shall vest in liquidator and the procedure to be adopted in winding up of a cooperative society;(ad)the procedure for recovery of amounts due or payable to a cooperative Society;(ae)the mode of making attachment before award;(af)the manner of registering the address of a co-operative society;(ag)the account books and registers to be kept by co-operative society and powers of the Registrar to direct the accounts and books to be written up;(ah)the manner of certification of entries in the books of a society and of copies of documents kept by it in the course of its business;(ai)the statements and returns to be furnished by a society to the Registrar;(aj)the restrictions on persons appearing as legal practitioners;(ak)the inspection of documents and the levy of fees for granting certified copies thereof;(al)constitution of co-operative education fund under section 54;(am)the matters expressly required or allowed by this Act to be prescribed;(an)the matters connected with the Council constituted under section 98; and(ao)the matters connected with the Co-operative Appellate Tribunal appointed under section 108
