Section 4 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
4. Object.
- (A) The main object of the Federation shall be to promote and/or undertake: -(i)Development and expansion of dairy industry and taking up all such activities ancillary there to as may be conducive to dairy industry's improvement and economic betterment of those engaged in milk production,(ii)Production, processing and marketing of milk and milk products.(B)In particular and without prejudice to the generality of the foregoing objects, the Federation may -(a)procure by purchase commodities from members or from other sources without affecting the interest of its members, pool, process, manufacture, distribute and sell the same and for that purpose set up collection and challing centres, fluid milk plants milk products factories etc;(b)provide breeding and health services to much animal, and follow up stock belonging to members o f primary societies through Milk Unions;(c)organise quality control at different stages o f handling the commodities;(d)encourage and undertake programme for research and development;(e)encourage in the promotion and organisation of primary societies and milk unions and propagate amongst them the principle and practice of co-operation in general and techniques of milk business in particular;(f)render technical, financial, administrative and other necessary assistance to member-societies;(g)take up survey of new areas, assess potentiality of milk production, whenever and wherever necessary;(h)assist member societies in the selection of sites for dairy buildings and challing centers, preparation of lay-outs, building plans and supervise the construction and setting up of plants;(i)ensure more efficient, better and co-ordinated working of its member societies, advise, guide and assist them in the management and conduct of their business;(j)arrange for collection, haulage and transport of commodities;(k)arrange for the sale of dairy and allied produce of the member to the best advantage;(l)deal with non-members for marketing dairy and allied produce subject on such conditions as may be decided by the Board from time to time;(m)prescribe and enforce standards of quality of dairy and allied produce to be marketed by the Federation;(n)purchase and/or erect building, plant machinery and other ancillary equipments for the business of the Federation;(o)study problems of mutual interest concerning marketing of dairy and allied produce;(p)carryout negotiations with other organisations;(q)suggest measures for increasing the productivity of the members and assist in implementing the same;(r)undertake market research;(s)plan overall production programme of the Federation and its members keeping in view their overall benefit;(t)plan development strategy and programmes to increase the volume of procurement and production of the Federation and its member unions and for its effective marketing;(u)make arrangement for transport and storage of dairy and allied produce;(v)arrange for or assist in purchase of much animals by the member milk producers o f the milk unions;(w)insure against risk of all kind for movable and immovable property of the Federation;(x)purchase or assist in purchasing raw material, processing material, packing material, etc. and manufacture or collaborate with someone for the same when required;(y)arrange training of staff;(z)market products under its own trade mark and/or under a uniform single brand name/trade mark;(z-1) undertake export of dairy and allied produce;(z-2) advise the members on price fixation, price policy, public relation and allied matters;(z-3) undertake consultative services in the field of marketing;(z-4) create trusts and funds for the benefit of its employees;(z-5) to establish a Research and Development Association having independent existence, to contribute to its funds and to raise funds for the same from members;(z-6) work as administrator of milk unions if so appointed by the Registrar (Milk Commissioner) or take over management of any milk union on its own request, and;(z-7) generally to do whatever is necessary and proper or conducive or incidental to the attainment of any of the objects and purposes the Federation.(C)The other objects incidental or ancillary to the main objects of the Federation shall be --(i)to own or hold or lease or hire movable or immovable property for the business of the Federation, and to dispose off the same if not required for the business of the Federation.;(ii)to encourage growing of fodder by the member societies or their members;(iii)to own herd of cattle for breeding purposes;(iv)to prepare and encourage schemes of thrift;(v)to encourage thrift self-help and mutual help amongst its members;(vi)to take up all matters of common interest of members societies;(vii)to carry on publicity conducive to the objects and activities of the Federation.;(viii)on being recognised as a Co-operative Federal Authority under Section 123, in respect of milk unions and primary milk societies to arrange for their supervision and for that purpose fix and collect supervision fee at a rate approved by the Registrar, and(ix)without prejudice to the provision of the Act and the Rules and Regulations to maintain a poll or panel of officers for employment in member societies.
