Section 35 in The Meghalaya Co-operative Societies Rules
35. Powers of the Administrative Council and Managing Body.
- The administrative council or the managing body shall exercise all or any of the following powers as may be provided in the bye-laws-(i)to admit new members and to suspend, fine, remove or expel existing member;(ii)to raise funds ;(iii)to invest funds ;(iv)to appoint salaried or non-salaried officers for proper conduct of the business, on such terms as to remuneration, security, etc. and with such powers and authorities including the power to enter into contracts on behalf of the society as they may deem fit and to define their duties;(v)to dismiss, suspend or punish each officer mentioned in sub-clause (iv);(vi)to institute, defend or compromise legal proceedings ;(vii)to dispose of applications for loans and to determine the security to be taken ;(viii)to appoint sub-committees as may be deemed necessary from time to time; and(ix)to delegate, with or without conditions, all or any of the powers exercisable by the administrative council or the managing body to any officer-bearer or to any committee formed.
