Section 30A in The Maharashtra Cooperative Societies Rules, 1961
30A. [ Co-operative Education and Training to members, officers and employees, etc. [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
(1)Every society shall organize education and training programmes for its members, officers and employees every year through the State Federal Societies or State Apex Training Institutes which are notified by the State Government under section 24 A of the Act.(2)As far as possible period of education and training shall be,-(a)for members at least one day and maximum up to three days ;(b)for members of committee at least one day and maximum up to three days;(c)for officers of the society minimum two days;(d)for employees at least two days and maximum up to seven days ;(3)As far as possible the members, may be covered in five consecutive years.(4)Committee members and employees shall be covered at least once in five years or as specified in bye-laws of the society.(5)The State Federal Societies or the State Apex Training Institutes which may be notified by State Government shall, arrange to cater the co-operative education and training to the members, officers and employees of the respective societies, at their request to arrange for the same.(6)The State Federal Societies or State Apex Training Institutes to be notified by the State Government shall have,-(a)registration under the provisions of the Act or any other Act ;(b)area of operation shall be the State Maharashtra;(c)provision in their bye-laws to impart cooperative education and training to the members, officers and employees of the societies ;(d)adequate infrastructure to provide cooperative education and training to the societies ;(e)qualified Teaching and non-Teaching staff on their establishment or panel;(f)adequate experience in the field of imparting Co-operative Education and Training to the societies ;(7)The State Federal Societies or State Apex Training Institutes shall have liberty to engage other societies having infrastructure and experience for catering Co-operative education and training as their agents for imparting Co-operative education and training.(8)The societies shall, every year make provision and contribute to Cooperative education and training fund of the notified State Federal Societies or State Apex Training Institutes.(9)The rates of contribution to the Cooperative education and training fund to be made every year by the societies to the State Federal Societies or State Apex Training Institutes shall be as notified by the State Government from time to time and different rates may be notified for different societies or classes of societies.(10)The education and training fund shall be managed by the State Federal Societies or the State Apex Training Institutes as the case may be for achieving the objects as specified in their bye-laws.]
