(2)In particular and without prejudice to the generality of the foregoing powers, such powers may include all or any of the following matters, namely:-(a)determination of the dividend payable;(b)determination of the quantum of withheld price and recommend patronage to be approved at general meeting;(c)admission of new Members;(d)pursue and formulate the organisational policy, objectives, establish specific long-term and annual objectives and approve corporate strategies and financial plans;(e)appointment of a Chief Executive and such other officers of the Producer Company, as may be specified in the articles;(f)exercise superintendence, direction and control over Chief Executive and other officers appointed by it;(g)cause proper books of account to be maintained; prepare annual accounts to be placed before the annual general meeting with the auditor's report and the replies on qualifications, if any, made by the auditors;(h)acquisition or disposal of property of the Producer Company in its ordinary course of business;(i)investment of the funds of the Producer Company in the ordinary course of its business;(j)sanction any loan or advance, in connection with the business activities of the Producer Company to any Member, not being a Director or his relative;(k)take such other measures or do such other acts as may be required in the discharge of its functions or exercise of its powers.
