Section 29(5) in Assam Co-Operative Societies Act, 2007
(5)Any power, function or responsibility, falling within the scope of a cooperative society as a corporate body, which has not been specifically entrusted by this Act or the bye-laws, to any authority of the cooperative society may be dealt with by the General Body or by the State Government during the pendency of any loan or services to the society from the Government.
