Section 154A(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)The functions of the Council constituted under sub-section (1) shall be as follows, namely:-(a)to advise the State Government on all matters relating to co-operative movement;(b)to review the co-operative movement and to suggest ways of coordinating the activities of co-operative societies in the State;(c)to suggest ways and means to remove the difficulties experienced by the co-operative societies;(d)to report to the State Government on such matters as may be referred to it by the State Government;(e)to recommend the plans and policies for the development of cooperative movement in the State;(f)to evaluate existing schemes and suggest new schemes for co-operative development especially for the development of backward classes and economically 'weaker sections of the society;(g)to advise the State Government for the implementation of special scheme of economic development through co-operative methods; and(h)to undertake studies for any of the purposes aforesaid either through department or specialised bodies.
