Section 31(1) in The Orissa Co-operative Societies Rules, 1965
(1)It shall be the duty and responsibilities of the Chief Executive to place before every meeting of the Committee-(a)all applications for membership and loans, received and remaining undisposed of till the date of the meeting;(b)a statement on the persons against whom any debt or demand of the Society is required to be enforced or legal proceedings instituted or compromised;(c)all notice received in any legal proceedings against the Society alongwith a statement of action taken in pursuance thereof since the date of the last meeting;(d)all audit, inspection, enquiry reports, requisitions and directives received since the date of the last meeting from any authority under the Act alongwith a statement of action taken for compliance thereto;(e)such statement, reports, return and information as may be required by the Committee relating to matters in respect of which the Committee has power to exercise or a duty to perform under the provision of the Act, Rules and the Bye-Laws.
