Section 101 in The Orissa Co-operative Societies Act, 1962
101. Power of the Board to make regulations.
(1)The Board may, subject to the approval of the Trustee, make regulations not inconsistent with the provisions of this Chapter -(a)for fixing the period of debentures and the rate of interest payable thereon;(b)for calling in debentures prior to the date fixed for redemption after giving notice to debenture-holders;(c)for the issue of new debentures in place of debentures damaged or destroyed;(d)for converting one class of debentures into another bearing a different rate of interest;(e)for the inspection of the account books and proceedings of [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.];(f)for the submission of returns and reports by [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] in respect of their transaction;(g)for the periodical settlement of accounts between [Co-operative Agricultural Rural and Development Banks] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] and for the payment of amounts recovered by [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] on mortgages transferred or deemed under the provisions of Section 87 to have been transferred to the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.];(h)for specifying the form in which applications to [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994, Section 5 dated 4.11.1994.] for loans should be made and for the valuation of the properties afforded as security for such loans;(i)for the investment of moneys realised from mortgages; and(j)generally for the purpose of carrying out the provisions of this chapter.
