Section 57 in West Bengal Co-operative Societies Rules, 2011
57. Duties of the Chief Executive Officer.
(i)The Chief Executive Officer shall discharge the following duties :(a)to receive all moneys on behalf of the society and issue receipts, other than receipts likely to create fresh obligations on the part of the society in effectual discharge of the money stated to have been received therein;(b)to operate Bank Accounts subject to such conditions as may be laid down in bye-laws or in absence thereof as the Board may direct;(c)to draw, accept, make endorse or negotiate all bills of exchange, promissory notes, debentures, securities and other documents standing in the name of, or held by the society;(ii)to pay all costs of management and working expenses out of the fund of the society;(iii)to deposit all receipts including securities and other effects received on behalf of the society;(iv)to maintain proper and accurate records and accounts of the society;(v)to take measures for proper custody of stocks and maintenance of stock accounts;(vi)to call general meetings of the society and meetings of the Board where there is no Secretary;(vii)to remain present in all meetings of the Board including meetings of the committees and shall produce all relevant papers required at such meeting and sign, along with the Chairman, the minutes of such meetings; and(viii)) to place, from time to time, before the Chairman or such other authority as the Board may direct, statement of receipts and disbursements for inspection, examination or approval as the case may be :Provided that the current routine duties of the Chief Executive Officer shall, in his absence, be performed by the Officer next below him :Provided further that where there is no Chief Executive Officer, the Secretary shall perform the above duties.
