Section 154A in The Maharashtra Co-Operative Societies Act, 1960
154A. Constitution of State Co-operative Council, its functions, etc.
(1)There shall be a Council to be called the Maharashtra State Co-operative Council consisting of such number of members, including the Chairman and the Vice-Chairman, as the State Government may determine and nominate from time to time.(2)The State Government shall appoint a Secretary of the Council.(3)The functions of the Council constituted under sub-section (1) shall be as follows, namely:-(a)to advise the State Government on all matters relating to co-operative movement;(b)to review the co-operative movement and to suggest ways of coordinating the activities of co-operative societies in the State;(c)to suggest ways and means to remove the difficulties experienced by the co-operative societies;(d)to report to the State Government on such matters as may be referred to it by the State Government;(e)to recommend the plans and policies for the development of cooperative movement in the State;(f)to evaluate existing schemes and suggest new schemes for co-operative development especially for the development of backward classes and economically 'weaker sections of the society;(g)to advise the State Government for the implementation of special scheme of economic development through co-operative methods; and(h)to undertake studies for any of the purposes aforesaid either through department or specialised bodies.(4)The State Government may, be general or special order, provide for-(a)the calling of the meetings of the Council and the procedure at such meetings.(b)duties of the Secretary to the Council,(c)sub-committee or committees of the Council,(d)the term of office of members of the Council and travelling and daily allowances admissible to the members of the Council.][Chapter XIII-B] [Inserted by Maharashtra Act No. 23 of 2019, dated 23.7.2019.] Co-Operative Housing Societies
