Section 31 in The Orissa Co-operative Societies Rules, 1965
31. [ Duties and responsibilities of Chief Executive towards the Committee. [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
(1)It shall be the duty and responsibilities of the Chief Executive to place before every meeting of the Committee-(a)all applications for membership and loans, received and remaining undisposed of till the date of the meeting;(b)a statement on the persons against whom any debt or demand of the Society is required to be enforced or legal proceedings instituted or compromised;(c)all notice received in any legal proceedings against the Society alongwith a statement of action taken in pursuance thereof since the date of the last meeting;(d)all audit, inspection, enquiry reports, requisitions and directives received since the date of the last meeting from any authority under the Act alongwith a statement of action taken for compliance thereto;(e)such statement, reports, return and information as may be required by the Committee relating to matters in respect of which the Committee has power to exercise or a duty to perform under the provision of the Act, Rules and the Bye-Laws.(2)The annual budget of a Society for a Co-operative year shall be prepared by the Committee and approved by the General Body prior to the commencement of the Co-operative year;Provided that no such budget of -(a)a Primary Agricultural Credit Co-operative Society, Service Cooperative Society, Farmers Service Co-operative Society and a Large sized Adivasi Multipurpose Co-operative Society;(b)a Central Co-operative Bank;(c)a Co-operative Agricultural and Rural Development Bank; shall be approved except with the prior concurrence of the respective Central Co-operative Bank in respect of Societies specified in clause (a), and the Orissa State Co-operative Bank in respect of the Bank specified in Clause (b), and the Orissa State Co-operative Agricultural and Rural Development Bank in respect of a Bank specified in Clause (c).(3)The level beyond which an expenditure of a Society will require sanction of its Committee, shall be such, as may be specified in the Bye-Laws.
