Section 25 in Mizoram Cooperative Societies Act, 2006
25. Establishment of Co-operative Union.
- There shall be established co-operative union for the whole of the state and registered in accordance with the provisions of this Act. The co-operative union so established, in addition to the functions specified under Section 24, inter-alia, may also undertake any of all of the following functions:(a)create and receive ' co-operative education fund' from member co-operatives at the rate prescribed under this Act or rules and utilize and maintain the same in accordance with the provisions of this Act;(b)utilise the funds so received, inter-alia, for conducting awareness and education programmes for members and also providing all support services to member co-operatives;(c)liaise with government and other promotional bodies on behalf of and amongst co-operatives;(d)represent at state and district level bodies for the purpose of protecting the interest and welfare of all type of co-operatives;(e)undertake research and consultancy projects towards the application of co-operative philosophy principles and ideology;(f)serve as a data bank on co-operative form of activities for the entire state;(g)play a pivotal role on an ongoing basis in framing the co-operative policy by state government;Chapter - IV Members and Their Duties, Rights, Liabilities and Responsibilities
