Section 54(1) in Mizoram Cooperative Societies Act, 2006
(1)The board of management committee shall, in accordance with the byelaws, have the authority(a)admit new members in accordance with section 26 and 27;(b)elect the chairperson and other office bearers of various committee meetings;(c)remove the chairperson and other office bearers of various committee meetings from office for reasons to be recorded in writing after following the due procedure required under law, rules or bye-laws;(d)appoint and remove the chief executive of co-operative for reasons to be recorded in writing after following the due procedure required under law, rules or bye-laws;(e)fix staff strength in proportion to the volume of business of cooperative as determined or prescribed by concerned statutory regulatory authority, if any;(f)frame policies concerning:(i)the organisation and provision of service to members;(ii)prescription of qualifications, experience, method of recruitment, service conditions and other staff related matters;(iii)the mode of custody, mobilisation, utilization and investment of funds; (iv) method and manner of keeping books on accounts;(v)monitoring and creation, prescription and maintenance of management information systems including statutory returns to be filed;(g)place the annual report, annual financial statement of accounts of accounts, plan and budget for the approval of general body;(h)consider audit and compliance reports and place the same before the general body;(i)review membership in other s;(j)undertake such other subjects and matters necessary for the effective performance of the co-operative including functions as delegated by the general body;(k)terminate membership under section 35(2) and confirm termination of membership under section 35(1).
