Section 7 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
7. Subject Matter of Bye-Laws.
- The Multi-State Co-operative Society and its branches : -(i)the name and registered address of the Multi-State Co-operative Society and its branches;(ii)the area of operation;(iii)the objects for which the Multi-State Co-operative Society is established and the purpose for which its funds may be applied;(iv)the terms and qualifications for admission and withdrawal of membership;(v)the privileges, rights, duties and liabilities of members including nominal members;Provided that the nominal members shall not be entitled to any share in any form whatsoever in the assets or profits of the Multi-State Co-operative Society and shall not have a right to vote :(vi)the consequence of default in payment of any sum due by members;(vii)the procedure for withdrawal, removal or expulsion of members;(viii)the manner in which and the limits up to which the funds of the society may be raised the maximum share capital which any member may hold and the purpose to which the funds may be utilised ;(ix)the mode of appointment and removal of the directors and other officers of the Multi-State Co-operative Society and the duties and powers of the board ;(x)the mode of convening and conducting annual and special meetings of the general body and of the board, issue of notices and the business which may be transacted thereat ;(xi)the disposal of net profits;(xii)the manner of making, altering and abrogating bye-laws ;(xiii)the powers, duties and functions of the Chairman or President and his removal on his losing support of the majority ;(xiv)the powers and duties of the Chief Executive in addition to these mentioned in Section 45;(xv)the authorisation of an officer or officers to sign documents and to institute and defend suits and other legal proceedings on behalf of the Multi-State Co-operative Society ;(xvi)the mode of custody and investment of funds;(xvii)the mode of keeping the accounts;(xviii)the strength of the board ;(xix)the manner in which penalty may be levied on a member found guilty of breach of the bye-laws ;(xx)the appointment of a provisional board, wherever necessary;(xxi)the manner of sending notices;(xxii)the formation or use of reserve fund;(xxiii)the purpose for which surplus if any shall be utilised in the event of the winding-up of the Multi-State Co-operative Society;(xxiv)the conduct of elections to the board and other bodies of a Multi State Co-operative Society including the number of members to be elected by different constituencies and appointment of returning officers;(xxv)the procedure to be followed in cases of withdrawal, ineligibility and death of members;(xxvi)the condition, if any, under which the transfer of share or interest of a member may be permitted;(xxvii)the method of appropriating payments made by members from whom moneys are due;(xxviii)the constitution and maintenance of various funds to be maintained under the provisions of the Act or Rules ;(xxix)the constitution of a representative general body consisting of delegates or members of the Multi-State Co-operative Society and the method of election of such delegates to exercise the powers of the general body;(xxx)the mode of conducting business such as manufacture, purchase, stock-taking and other allied matters ;(xxxi)in the case of co-operative banks and Multi-State thrift and credit societies,-(a)the maximum loan admissible per member ;(b)the maximum rate of interest on loans to members ;(c)the conditions on which loans may be granted to members ;(d)the procedure for grant of loans and advances and for the grant of extension of time and for repayment of such loans, advances, etc.,(e)the circumstances under which a loan may be recalled.
