Section 43 in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Entire Act]

(1)The Apex or a Central Society shall perform among others the following functions in respect of its affiliated societies -

(i)promote the objectives of its member societies and for this purpose to frame guidelines, regulations and policies in achieving the objectives;

(ii)undertake research and evaluation and assist in preparation of prospective development plans of member societies;

(iii)promote harmonious relations between member societies;

(iv)help member Societies in the settlement of disputes and outstanding matters among themselves and between a Society and its member Societies;

(v)represent the interest of member Societies;

(vi)undertake business services on behalf of its member Societies;

(vii)provide management development service to member Societies;

(viii)ensure timely conduct of annual audit and election of members Societies;

(ix)assist member Societies in regular conduct of general and board meetings;

(x)evolve code of conduct and viability norms for members Societies;

(xi)provide legal aid and advice to member societies; and

(xii)provide any other services at the request of member Societies.

(2)The State Co-operative Union shall in addition to the functions enumerated in Sub-rule (1) perform following functions :

(i)maintain the Co-operative education fund created under Section 56-A;

(ii)represent the interest and welfare of all types of Societies in the State;

(iii)promote new forms of Co-operative enterprises and for this purpose frame model bye-laws and regulations;

(iv)undertake experimental project towards the application of Cooperative ideology;

(v)liaise on behalf of and amongst Societies; and

(vi)serve a Data Bank and Clearing House on Co-operative;].

Chapter-V Properties and Funds of the Society

Legal Document View