Section 32 in The Bihar Co-operative Societies Rules, 1959
32.
Rules of business-Subject to the Rules of business which may from time to time, be prescribed by the State Government, the Managing Committee of a registered society may frame Rules for the guidance of its employees and in particular in regard to the manner of receipt and disbursement of money, and the custody of books, accounts, securities and the Rules of business framed by the society shall come into force on approval by the Registrar.
