Section 31(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)Powers and functions of Chief Executive (other than Apex), the Chief executive of societies (other than Apex level societies) shall exercise the powers and discharge the functions, specified below, namely-(a)be responsible for the sound management of the business of the society and its efficient administration;(b)operate the accounts of society singly or jointly in accordance with bye-laws provisions and resolutions of the committee of management & make arrangement for safe custody of cash;(c)sign and authenticate all documents on behalf of the society;(d)making arrangements for the proper maintenance of various books and records of the society and correct preparation timely submission of periodical statements and returns in accordance with the provisions of the Act, the rules & the bye-laws;(e)convening meetings of the general body of society, the Board & the Executive committee & other committees or sub-committees constituted by the Board & maintaining proper records for such meetings;(f)assisting the Board in the formulation of policies & objectives and planning;(g)making appointments to the posts in co-operative society in accordance with rules & regulations;(h)furnishing to the Board periodical information necessary for appraising the operations & function of society; and(i)perform such other duties & exercise such other powers as may be imposed or conferred on him under the rules, bye-laws & Board resolutions of the society.
