Section 13 in The Meghalaya Co-operative Societies Rules
13. Adoption of rules of procedure.
- Subject to provisions in the bye-laws, the managing body of a society by whatever name it is called, shall frame rules for their own guidance regarding-(a)the manner of receipt and disbursement of money ;(b)the mode of keeping custody of books, accounts, securities and funds; and(c)the terms of service of salaried officers dealing with pay, leave, discharge and dismissal.The adoption of the rules thus framed will require the prior approval of the Registrar and they shall remain in force until duly modified or rescinded.
