Section 88 in Uttarakhand Co-Operative Societies Act, 2003
88. Power of make rules.
(1)In addition to rules framed under section 128, the State Government may make rules for the purpose of carrying into effect the provisions of this Chapter.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the grounds on which a co-operative farming society may grant permission to a member for disposition of his land under section 79;(b)principles on which and the manner in which cost and compensation shall be determined or reimbursed or paid under section 82;(c)the forms in which applications and appeals shall be filed under section 84 and the amount of court-fee, if any, to be paid on applications and memorandum of appeal;(d)the principles and procedure to be followed in the consolidation of holding in directing exchange of land in payment of compensation under section 84;(e)satisfaction of the claim of an outgoing or past member as respects land, funds, agricultural stocks, and implements contributed by him to the co-operative farming society;(f)the contribution by members of property other than land and its evaluation and adjustment;(g)principles governing remuneration to be paid to members working on the farm of a co-operative farming society;(h)any other matter which is to be or may be prescribed under this Chapter.
