Section 23 in The Assam Agricultural Farming Corporation Rules, 1973
23. Decisions requiring prior approval of the State Government.
- The decisions of the Board or a general meeting of a Corporation on the following matters shall not be valid unless approved by the State Government -(i)Amendment of the Memorandum;(ii)Admission of new members;(iii)Disposal of any property of the Corporation;(iv)Investment of Corporation in other bodies or ventures;(v)Declaration of dividends by the Corporation;(vi)Payment of compensation;(vii)Decisions taken at any adjourned board or General meeting vide Rule 20 above;(viii)Appointment of Secretary-cum-Manager vide Section 28 of the Act;(ix)Admission of any heir of a deceased member vide Rules 12 above;(x)Such other matter as may be decided by the State Government from time to time.
