Section 5(2) in The Assam State Co-operative Agriculture and Rural Development Bank Limited
(2)In order to fulfil such objects the Bank shall have power-(a)to float debentures on such terms and conditions as may be approved by the Government on the Security of its assets and mortgages of immovable property as well as the assets and mortgages of the Bank vesteel through the branches under provision of Act."(b)to receive deposits and borrow money from Government, Reserve Bank of India, State Bank of India, Assam Co-operative Apex Bank Ltd., and from any other sources with approval of Registrar of Co-operative Societies;(c)Deleted.(d)to acquire such immovable ;e property and construct such buildings as it may consider necessary for the proper conduct of its business ;(e)to appoint salaried Staff, fix pay scale and take disciplinary of action including dismissal for the conduct of its own affairs and for supervision of branches."(f)(i)to inspect and supervise the working of the branches and inspect the properties mortgaged to such branches."(ii)to inspect and supervise the Societies as referred to under bye-law No. 5(l)(m) and to inspect the properties mortgaged by them to the bank ;(g)to open branch or branches in places within the area of operation of the Bank(h)Deleted.(i)to create a pool of supervisors, Accountants and other officers for official service to branches at the cost of the Bank ;
