Section 32(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)The board may perform functions, discharge responsibilities and exercise powers as specified under and in accordance with the terms, conditions and procedure laid down in the articles of association; which shall, inter alia, include the following functions, responsibilities and powers-(a)to interpret the organisational objectives, to set up specific goals to be achieved towards these objectives, and to make periodic appraisal of operations;(b)to elect and remove office bearers;(c)to appoint and remove the chief executive;(d)to make provisions for regulating the appointment of all employees of the Co-operative, the scales of pay, allowances and other conditions of service including disciplinary action;(e)to finalise long term perspective plan, annual plan and budget to be placed before the general body, and to direct the affairs of the Co-operative in accordance with the plan and budget approved by the general body;(f)to arrange for funds;(g)to decide acquisition and disposal of movable and immovable property;(h)to frame, approve and amend regulations relating to services, funds, accounts and accountability, and information and reporting systems; and(i)to consider the matter specified under Sub-section (2) of Section 28.
