Section 15(1) in Jharkhand Co-operative Societies Rules, 2008
(1)A registered society shall subject to the provisions of the Act and these rules; make bye-laws in respect of the following among other matters, namely :-a. the name, address and area of operation of a Co-operative Society,b. the objectives of the Co-operative Society explicitly (stated as a common central need of the members)c. the Co-operative principles as described in section 3.d. the services to be provided to its members.e. eligibility for obtaining membershipf. procedure for obtaining membershipg. conditions for continuing as memberh. the time limit before which a potential member must seek and obtain membership in order to continue to use the services of the co-operative society.i. Procedure for withdrawal/transfer of membership,j. procedure for termination and cessation of membership,k. rights of members,l. fixation of minimum performance required annually of each members vis-a-vis use of services, financial commitments and participation in meetings in order to be eligible to exercise the rights of membership including the right of vote,m. the consequences of default in payment of any sum due by a member,n. the nature and amount of capital, if any, of the Co-operative Society,o. the maximum capital to which a single member can subscribe,p. the nature and extent of the liability of the members for the debts contracted by the Co-operative Society,q. the sources and types of funds to be raised by the Co-operative Society,r. the purposes for which the funds may be applied,s. the extent and conditions under which deposits, loans, debentures and other funds may be mobilized,t. the conditions and purposes for which State aid and aid from other financial institutions may be sought and obtained,u. the manner of disposal of surplus,v. the constitutions of various funds, reserves and their purpose,w. the manner of convening general and other special meetings and quorum thereof,x. the frequency of general meetings,y. the role of general body and the matters to be placed before the general body,z. the manner of amending bye-laws, aa. the procedure for conducting elections, bb. the procedure for conducting election in case the Co-operative Society fails to do so, cc. the size and constitution of the board, dd. eligibility for becoming director, ee. conditions for retaining directorship, ff. the tenure of the directors, chairperson and other office-bearers, gg. the procedure for removal of directors and for filling of vacancies, hh. the manner of convening board meetings and quorum, ii. the frequency of board meetings, jj. powers and functions of the board, kk. powers and functions of office-bearers including the chair-person, ll. powers and functions of the Chief-Executive, mm. penalties for acting against the interests of members and for non-fulfilment of duties by members, directors and the staff, nn. the appointment and role of auditor and procedure for conduct of audit where the Co-operative Society fails to make necessary arrangements and fix the time limit for audit compliance, oo. the authorization of an officer or officers to sign documents and to institute and defend suits and other legal proceedings on behalf of the Co-operative Societies, pp. the terms on which a Co-operative Society may deal with non-members, qq. the terms on which a Co-operative Society may associate with the other Cooperative Societies, rr. the terms on which a Co-operative Society may deal with organizations other than Co-operative Societies, ss. the rights, if any, which the Co-operative Society may confer on any Co-operative Society or other federations and the circumstances under which these rights may be exercised by the federations,tt. the manner of disposal of funds if the Co-operative Society is under liquidation, uu. the accounting year for the Co-operative Society, vv. transfer of shares and interest in the name of a nominee in case of death of a member,ww. the manner of dissolution of the Co-operative Society, xx. restriction, if any, on service to non-members, yy. organize self-help groups of people living in its area to conduct education and training programme, zz. special measures for women, and memebrs of scheduled castes and scheduled tribes and other weaker sections including provision for their representation on the board.
