Section 52 in Himachal Pradesh Co-Operative Societies Rules, 1971
52. [ Duties of the Managing Director or the Executive Officer. [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]
- Unless otherwise directed by the managing committee, the Managing Director or the Executive Officer shall perform the following duties through the employees of the society, namely:-(i)to receive all money on behalf of the society, and to issue receipts other than receipts a likely to create fresh obligations on the part of the society in effectual discharge of the money stated to have been received therein;(ii)to pay all cost of management and working expenses out of the funds of the society such as salaries of the staff; travelling and other contingent expenses to be incurred in the working of society;(iii)to deposit all money received on behalf of the society and securities and other effects as prescribed under section 53 of the Act;(iv)to maintain proper and accurate records and accounts of the society;(v)to call meetings of the managing committee as may be necessary for the proper conduct of business;(vi)to place, from time to time before such of its members, or such other authority as the managing committee may direct, statements of receipts and disbursements for examination and approval.]
