Section 180(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)In particular and without prejudice to the generality of the foregoing power, such Rules may-(a)prescribe the Forms to be used and the conditions to be complied with, in the making of applications for the registration of a society and the procedure in the matter of such application and the fees to be paid in respect of such application;(b)subject to the provisions of section 5, prescribe the procedure to be followed when societies change their form of liability;(c)prescribe the procedure to be followed and conditions to be complied with for the amalgamation of registered societies;(d)prescribe the matters in respect of which a society may or shall make bye-laws and the procedure to be followed in making, altering and abrogating bye-laws, and the conditions to be satisfied prior to such making, alteration or abrogation and the fees to be paid in respect of application for registration of amendment to bye-laws;(e)prescribe the conditions to be complied with by persons applying for admission or admitted as members, and provide for the admission, expulsion, disqualification and removal of members;(f)provide for the payment to be made and the interests to be acquired before the exercise of the right of membership;(g)regulate the manner in which funds may be raised by means of shares or debentures or otherwise and the manner in which fluid resources may be maintained for repayment of deposits;(h)provide for general meetings of the members and for the procedure at such meetings and the powers to be exercised by such meetings;(i)provide for the election, [co-option] [Inserted by section 6 of the Tamil Nada Cooperative Societies (Amendment) Act, 1992 (Act 19 of 1992).], nomination, suspension, resignation and removal of the members of the board and other officers (not being a paid officer) and for the convening of and the procedure at meetings of the board and for the powers to be exercised and the duties to be performed by the board and other officers;(j)prohibit a society from electing [or co-opting] [Inserted by section 6 of the Tamil Nada Cooperative Societies (Amendment) Act, 1992 (Act 19 of 1992).] or nominating a defaulting member of any society to its board or to the board of any other society and allowing him to exercise his rights of membership in the society or to represent it in another society and vote;(k)prescribe the accounts and books to be kept and maintained by a society and in the case of failure to so keep or maintain, provide for the levy of expenses for writing them up or for withdrawing any form of assistance;(l)provide for the periodical publication of a balance-sheet showing the assets and liabilities of a society;(m)prescribe the returns to be submitted by a society to the Registrar and provide for the persons by whom and the form in which such returns shall be submitted and in case of failure to submit any such return, for the levy of the expenses for preparing it;(n)provide for the persons by whom and the form in which copies of entries in books of societies may be certified and for the charges to be levied for the supply of such copies;(o)provide for the formation and maintenance of a register of members and where the liability of the members is limited by shares, of a register of shares;(p)provide for-(i)the appointment of an Arbitrator or Arbitrators to decide disputes;(ii)the procedure to be followed in proceedings before the Registrar, Arbitrator or Arbitrators or other persons deciding disputes including the appointment of a guardian for a party to the dispute, who is a minor or who by reason of unsoundness of mind or mental infirmity, is incapable of protecting his interests;(iii)the levy of the expenses incidental to such proceedings; and(iv)the enforcement of the decisions or awards in such proceedings;(q)provide for the withdrawal of members and for the payments, if any, to be made to members who withdraw and for the liabilities of past members or the estates of deceased members;(r)prescribe the prohibitions and restrictions subject to which societies may trade with persons who are not members;(s)provide for the mode in which the value of a deceased member's interest shall be ascertained and for the nomination of a person to whom such interest may be paid or transferred;(t)prescribe the payments to be made and the conditions to be complied with by members applying for loans, the periods for which loans may be made and the amount which may be lent, to an individual member;(u)provide for the formation and maintenance of reserve fund and other funds and the objects to which such funds may be applied and for the investment of any funds under the control of a society;(v)prescribe the extent to which a society may limit the number of its members;(w)prescribe the conditions under which profit may be distributed to the members of a society with unlimited liability and the maximum rate of dividend which may be paid by societies;(x)prescribe the procedure to be followed by a Liquidator appointed under section 138 and provide for the disposal of the surplus assets, if any, of the society;(y)prescribe the procedure to be followed in presenting and disposing of appeals, applications for revision and review, other petitions and applications under this Act, the Rules and the bye-laws and the fees to be paid in respect thereof;(z)prescribe the period for which and the terms under which aid may be given by the Government to societies and the terms under which the Government may guarantee the payment of interest on debentures issued or deposits received by societies;(aa)provide for the custody of property attached under this Act;(bb)provide for the issue and service of processes and for proof of service thereof;(cc)provide for the levy of fees for granting certified copies of documents in the Registrar's office;(dd)provide for the investigation of claims and objections that may be preferred against any attachment effected by the Registrar or any person empowered by him;(ee)prescribe the procedure for attachment and sale of property under section 143 and for attachment under section 167;(ff)prescribe the procedure and the disposal of the business of the Tribunal;(gg)provide for the prescription by the Registrar of rates of traveling allowance, daily allowance, sitting fees and other compensatory allowance to the members of the societies and of the boards;(hh)provide for the prescription by the Registrar of the securities to be furnished by the employees of societies;(ii)provide for the maintenance of records and particulars pertaining , to the societies;(jj)provide for the preparation of financial statements and other details for audit and prescribe the procedure for conducting audit;(kk)provide for the procedure to be followed in making of application for and the grant of, extension of time under this Act;(ll)provide for restrictions on hypothecation of shares by members;(mm)provide for the manner of election of delegate of one society to the general body of another society and the powers and functions of such delegate;(nn)[ provide for the constitution of executive committee or sub-committees by the board and for delegating any of the powers or duties of the board to such committee or sub-committee] [Clause (nn) ms substituted by section 13 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989), published in the Gazette on the 17th November 1989 and deemed to have come into force on 3rd July 1989.];(oo)provide for the constitution of advisory bodies in specified class or category of societies and the functions of such advisory bodies;(pp)provide for the procedure to be followed in making purchases by sample, description or specification and where purchase is made by sample, description or specification, provide for the manner of and matters incidental to, the verification that the goods received conform to such sample, description or specification;(qq)prescribe prohibitions or restrictions subject to which societies may make purchases or transact their business;(rr)prescribe prohibitions against societies entrusting the whole of their business to others or prescribe restrictions subject to which societies may entrust any part of their business to others; and(ss)provide for all matters expressly required or allowed by this Act to be prescribed by or specified in the Rules.
