Section 9(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)A society shall make bye-laws in respect of the following matters:-(a)name and the registered address;(b)area of operation;(c)the objects for which the society is established;(d)the qualifications for membership, and the terms of admission of members;(e)nature and the extent of the liability of members;(f)with-drawl and expulsion of members and the payments if any, to be made to such members;(g)transfer of shares or the interest of such members;(h)manner of raising funds;(i)general meeting and the procedure and the powers of such meeting;(j)appointment, suspension, and removal of the officers of the society and the members of the managing committee or the board of directors;(k)constitution of the committee, or board of directors, or sub-committee and the procedure of holding its meetings, and as regards its powers and duties;(l)powers and duties of the officers of the society;(m)disposal of profits;(n)imposition of fines and penalties on members on consequences of the failure of any member to pay the sum due.
