Section 29G in Karnataka Co-Operative Societies Act, 1959
29G. [ Appointment of Chief Executive. [Section 29G inserted by Act 25 of 1998 w.e.f. 27.10.1998.]
(1)For every co-operative society there shall be a Chief Executive who shall subject to the provisions of section 128A be appointed and be removable by the society:Provided that,-[Subject to such rules as may be prescribed, in case of an assisted society, the Government or the Registrar shall have power to appoint and remove the Chief Executives; and](ii)[in other cases] [Substituted by Act 24 of 2001 w.e.f. 05.09.2001.], the Government or the Registrar may appoint Chief Executives where such Society makes a request for appointment of a Chief Executive for a term which shall not be less than five years; and remove such Chief Executive.(2)On the appointment of Chief Executive to a co-operative society by the Government or the Registrar, the person appointed as Chief Executive by the society, if any, by whatever name called, shall cease to be the Chief Executive.(3)Salary and other conditions of services of the Chief Executive shall,-(i)in the case of an official of the State Government be as approved by the State Government; and(ii)in other cases, be as approved by the Registrar:Provided that where a cadre for the post of Chief Executive common to any class of co-operative societies has been created under section 128A, the recruitment, 'appointment and other conditions of service of persons appointed to such posts including the person appointed before the creation of such service, shall be governed by the provisions of that section and the regulations made in that behalf.(4)The Chief Executive shall be the Chief Administrative Officer of the society and shall, subject to the general supervision and control of the committee and such other conditions and restrictions as may be specified in the bye-laws,-(a)be responsible for general supervision and control over the employees of the society and be responsible for the day-to-day management and business of the society;(b)carry on the authorized and normal business of the society;(c)make arrangement for repayment of loans due to the State Government and loans obtained on Government guarantee and other loans, and shall send report to the Registrar in this behalf;(d)be responsible for operating the bank accounts in accordance with the provisions of the bye-laws and shall make arrangements for safe custody of cash:(e)sign and authenticate all documents of the co-operative society for and on behalf of the society;(f)be the custodian of all records and documents of the co-operative society and shall make arrangements for the correct maintenance of accounts and various books and records of the society and for the correct preparation and timely submission of periodical statements and returns in accordance with the provisions of the Act, rules and bye-laws and as directed by the Registrar or the Director of Co-operative Audit;(g)be responsible for convening the meeting of the general body, the committee of management and the sub-committee in consultation with the President or Chairperson and recording and maintaining minutes of such meetings;(h)assist the committee in the formulation of policies and objectives and planning;(i)provide necessary information to the committee and apprise the committee the functions and operations of the society;(j)sue and be sued on behalf of the co-operative society;(k)perform such other duties and exercise such other powers imposed or conferred on him under the Act, rules or bye laws.(4A)[ The Chief Executive shall have right to attend every meeting of the society and the committee thereof and to take part in the decision and to move any resolution or to vote] [Inserted by Act 24 of 2001 w.e.f. 05.09.2001.](5)In addition to the powers and duties specified in sub-section (4), the Chief Executive of an Apex Society,-(a)shall have power to appoint with the approval of the committee and subject to the provisions of the Act, rules and the bye-laws, necessary staff;(b)shall specify the powers, functions and duties of the employees of the society;(c)may conduct, defend, compound or abandon any suit or legal proceeding instituted by or against the society or otherwise concerning the affairs of the society and also allow in consultation with the President or Chairperson, reasonable time for payment or satisfaction of any claims or demand by or against the society;(d)may subject to the guidelines issued by the committee enter into negotiations and execute contracts;(e)may delegate any of his powers to any employee.(6)In respect of primary co-operative societies, the Chief Executive shall send a [copy of the receipt and payment account] [Substituted by Act 24 of 2001 w.e.f. 05.09.2001.] duly certified by him every month to the Registrar and the financing bank or credit agency within fifteen days of the next following month. He shall also send a certified copy of the proceedings of the General Meetings and of the committee meetings to the Registrar and financing bank or credit agency within fifteen days from the date of such meetings.]
