Section 134 in The Orissa Co-operative Societies Act, 1962
134. Power to make rules.
(1)The State Government may, after previous publication, make rules to carry out the purposes of this Act.(2)All rules made under this Section shall as soon as they are made be laid before the State Legislature for a period of fourteen days which may be comprised in one or more sessions and shall be subject to such modifications as the Legislature may make therein during the said period.(3)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the applicant to whom the order refusing the registration of a Society may be sent by the Registrar;(b)the procedure and conditions for charge in the form and extent of the liability of a Society;(c)the matters in respect of which a Society shall or may make Bye-Laws;(d)the procedure to be followed for amendment of Bye-Laws by a Society;(e)the qualifications or disqualifications of individuals who may be admitted as members of Societies;(f)the provisions for a second or casting vote by the Chairman of a meeting of a Society;(g)the appointment by a Society of one its members to represent and vote on its behalf at a meeting of another Society of which it is a member;(h)the maximum number of shares or portion of the share capital of a Society which may be held by an individual member;(i)the procedure for nomination of a person to whom the share or interest of a member on his death may be transferred or the value thereof may be paid;(j)the mode in which the value of a deceased member's share shall be ascertained;(k)the election of members of committee by the general body of a Society and election of preliminary committee by the applicants for the registration of the Society to conduct the affairs of the Society for certain period;(l)the requisitioning of a general meeting of a Society;(m)the remuneration payable to a new committee or administrators appointed in place of a committee removed by the Registrar;(n)the qualification of employees of Societies;(o)the prohibition against officers of a Society being interested in contracts with the Society;(p)the matters connected with the direct and indirect partnership of the State Government in Societies;(q)the rate at which dividend may be paid by Societies;(r)the payment to be made to the 'Co-operative Education Fund' by a Society out of its net profits and the mode of its investment;(s)the mode of investment of funds of a Society;(t)the objects of the reserve fund of a Society and mode of its investment;(u)the mode of disposal of reserve fund of a Society on its winding up;(v)the extent and conditions subject to which a Society may receive deposits and loans;(w)the restrictions on transactions by a Society with non-members;(x)the restrictions on grant of loans by a Society against its shares;(y)the form and standards of fluid resources to be maintained by Societies accepting deposits and granting cash credits;(z)the levy of audit fees on Societies;(aa)procedure to be followed in proceedings before the Registrar, Arbitrator or other person deciding disputes;(bb)the conditions subject to which assets of a Society shall vest in a Liquidator and the procedure to be adopted in winding up of Society;(cc)the procedure for recovery of amounts due or payable to a Society;(dd)the mode of making attachment before judgement;(ee)the procedure for the distraint and sale of property mortgaged to [Co-operative Agricultural Rural Development Bank;] [Substituted by Orissa Act No. 23 of 1994, dated 4.11.1994.](ff)the manner of registering the address of a Society;(gg)the account books and registers to be kept by a Society and power of Registrar to direct the accounts and books to be written up;(hh)the manner of certification of entries in the book of a Society and of copies of documents kept by it in the course of its business;(ii)the statements and returns to be furnished by Societies to the Registrar, Financing Bank and the Apex Society;(jj)these restrictions on persons appearing as legal practitioners;(kk)the inspection of documents and the levy of fees for granting certified copies thereof;(ll)inspection by Financing Bank and Apex Societies and calling of general meeting and right or free access to books, accounts, securities etc. and to issue summons for their productions;(mm)the furnishing of information by members as to their financial position and alienation of their immovable properties and creditors of members to furnish statement of their claim;(nn)the contents to be included in the audit report;(oo)the fee payable for filing memorandum of appeal or application for revision or review; or(pp)any other matter which has to be or may be prescribed.
