Section 110 in Jammu and Kashmir Co-Operative Societies Act, 1989
110. Power of the Board to make regulations.
(1)The Board may, subject to the approval of the Trustee make regulations not inconsistent with the provisions of this Chapter-(a)for affixing the period of debentures and the rate of interest payable thereon;(b)for calling in debentures after giving notice to debenture holders;(c)for the issue of new debentures in place of debenture damaged or destroyed;(d)for converting one class of debentures into another bearing a different rate of interest;(e)for the inspection of account books, reports and proceedings of Agriculture and Rural Development Bank;(f)for the submission of returns and reports by Agriculture and Rural Development Bank in respect of their transactions;(g)for the periodical settlement of accounts between Agriculture and Rural Development Bank and for the payment of the amounts recovered by Agriculture and Rural Development Banks on mortgages transferred or deemed under the provision of section 93 to have been transferred to the State Agriculture and Rural Development Bank;(h)for specifying the form, in which application to Agriculture and Rural Development Bank and for loans should be made and for the valuation of the properties offered as security for such loans;(i)for the investment of moneys realised from mortgagors;and(j)generally for purpose of carrying out the provisions of this Chapter.
