Section 44 in Punjab Self-Supporting Co-operative Societies Act, 2006
44. Powers and functions of the Board.
(1)Subject to the provisions of this Act, it shall be the primary duty of the Board to run the administration of a self-supporting co-operative society(2)Without prejudice to the generality of the foregoing provisions. such power shall include the power to-(a)admit a member of a self-supporting co- operative society and to terminate his membership in accordance with the provisions of this Act:(b)hold election of office bearers and to appoint and remove the Chief Executive;(c)frame policies regarding-(i)organizing or providing of services to the members(ii)mode of custody and investment of funds;(iii)manner of keeping accounts;(iv)mobilisation, utilisation and investment of funds;(v)monitoring and managing of information system;(vi)providing for returns to be filed with the concerned authorities: and(vii)such other matters, as may be considered necessary for the effective performance of the self-supporting co-operative society;(d)consider the annual report, annual financial statements, annual plan and budget and place them before the general body for approval;(e)consider audit and compliance reports of audit and place them before the general body for approval;(f)review membership in other self-supporting co-operative societies, co-operative societies and other organizations; and(g)take such other measures or do such other acts, as may be prescribed or required under this Act, or the bye-laws or as may be delegated by the general body.
