Section 48C(e) in The M.P. Co-Operative Societies Act, 1960
(e)frame policies concerning-(i)organisation and provisions for services to members;(ii)qualifications, recruitment, service conditions of the staff and other matters relating to staff with the approval of the Registrar;(iii)mode of custody and investment of funds;(iv)manner of keeping accounts;(v)mobilisation, utilisation and investment of funds;(vi)monitoring and management of information system including statutory returns to be filed;
