Section 10(2) in The Multi-State Co-Operative Societies Act, 2002
(2)In particular and without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the following matters, namely:—(a)the name, address and area of operation of the society;(b)the objects of the society;(c)the services to be provided to its members;(d)the eligibility for obtaining membership;(e)the procedure for obtaining membership;(f)the conditions for continuing as member;(g)the procedure for withdrawal of membership;(h)the transfer of membership;(i)the procedure for expulsion from membership;(j)the rights and duties of the members;(k)the nature and amount of capital of the society;(l)the manner in which the maximum capital to which a single member can subscribe;(m)the sources from which the funds may be raised by the multi-State co-operative society;(n)the purpose for which the funds may be applied;(o)the manner of allocation or disbursement of net profits of the multi-State co-operative society;(p)the constitution of various reserves;(q)the manner of convening general meetings and quorum thereof other than those provided under this Act;(r)the procedure for notice and manner of voting, in general and other meetings;(s)the procedure for amending the bye-laws;(t)the number of members of the board not exceeding twenty-one;(u)the tenure of directors, chairperson and other office bearers of the society, not exceeding five years;(v)the procedure for removal of members of the board and for filling up of vacancies;(w)the manner of convening board meetings, its quorum, number of such meetings in a year and venue of such meetings;(x)the frequency of board meetings;(y)the powers and functions of the Chief Executive in addition to those provided under section 52;(z)the manner of imposing the penalty;(za)the appointment, rights and duties of auditors and procedure for conduct of audit;(zb)the authorisation of officers to sign documents and to institute and defend suits and other legal proceedings on behalf of the society;(zc)the terms on which a multi-State co-operative society may deal with persons other than members;(zd)the terms on which a multi-State co-operative society may associate with other co-operatives societies;(ze)the terms on which a multi-State co-operative society may deal with organisation other than co-operative societies;(zf)the rights, if any, which the multi-State co-operative society may confer on any other multi-State co-operative society or federal co-operative and the circumstances under which such rights may be exercised by the federal co-operative;(zg)the procedure and manner for transfer of shares and interest in the name of a nominee in case of death of a member;(zh)the educational and training programmes to be conducted by the multi-State co-operative society;(zi)the principal place and other places of business of multi-State co-operative society;(zj)the minimum level of services to be used by its members;(zk)any other matter which may be prescribed.
