Section 98(3) in Himachal Pradesh Co-Operative Societies Act, 1968
(3)The functions of the Council so constituted shall be as follows,-(a)to advise the State Government on all general questions relating to co-operative movement;(b)to review the co-operative movement and to suggest ways of coordinating the activities of the co-operative societies in the State;(c)to suggest ways and means to remove the difficulties experienced by the co-operative societies in the State in their administration;(d)to make suo- motu recommendations to the State Government in regard to any matter relating the administration of co-operative societies; and(e)to report to the State Government on such matters as may be referred to it by the State Government for its opinion.
