Section 62 in The Gujarat Co-Operative Societies Act, 1961
62. Agreement by State Government and Apex Societies.
- Subject to the foregoing provisions of this Chapter-(a)the State Government may enter into an agreement with an Apex society setting out the terms and conditions on which it shall provide moneys to the Apex society for the purpose specified in Section 52;(b)an Apex society may, with the previous approval of the State Government, enter into an agreement with a Central society, setting out the terms and conditions on which it shall provide moneys to that society from the Principal State Partnership Fund for the purpose specified in clause (b) of sub-section (2) of Section 53.
