Section 64 in The Goa Co-operative Societies Act, 2001
64. Powers and functions of Chief Executive.
- The Chief Executive shall exercise the power and discharge the functions specified below, namely:-(a)day-to-day management of the business of the society;(b)operating the accounts of the society and be responsible for making arrangement for safe custody of the cash;(c)signing on the documents for and on behalf of the society;(d)making arrangements for the proper maintenance of various books and records of the society and for the correct preparation and timely submission of the periodical statements and returns in accordance with the provisions of this Act, the rules and the bye-laws;(e)convening meetings of the general body of the society, the board and the other committees constituted by the board and maintaining proper record of such meetings;(f)making appointments to posts in the society in accordance with the directions of the board;(g)assisting the board in the formulation of policies, objectives and planning;(h)appraising the board with periodical information necessary for the operations and functions of the society;(i)performing such other duties and exercising such other powers as may be prescribed or as may be specified in the bye-laws of the society.
