Section 9A in Haryana Co-operative Societies Act, 1984
9A. [ Power to make bye-laws. [Substituted by Haryana Act No. 19 of 2006.]
(1)Every co-operative society subject to the approval of the Registrar, may make its own bye-laws consistent with provisions of this Act and the rules made thereunder.(2)In particular and without prejudice to the generality of the foregoing powers, such by laws may provide for all or any of the following matters, namely :-(i)the name, address and area of operation of the society;(ii)the objects of the society;(iii)the services to be provided to its members;(iv)the eligibility for obtaining membership;(v)the procedure for obtaining membership;(vi)the conditions for continuing as member;(vii)the procedure for withdrawal of membership;(viii)the transfer of membership;(ix)the procedure for expulsion from membership;(x)the rights and duties of the members;(xi)the nature and amount of capital of the society;(xii)the manner in which the maximum capital to which a single member can subscribe;(xiii)the sources from which the funds may be raised by the co- operative society;(xiv)the purpose for which the funds may be applied;(xv)the manner of allocation or disbursement of net profits of the co-operative society;(xvi)the constitution of various reserves;(xvii)the manner of convening general meetings and quorum thereof other than those provided under this Act;(xviii)the procedure for notice and manner of voting, in general and other meetings;(xix)the procedure for amending the bye-laws;(xx)the number of members of the Board of Directors/Managing Committee not exceeding twenty-one;(xxi)the tenure of directors, chairperson and other office- bearers of the society, not exceeding five years;(xxii)the procedure for removal of members of the Board of Directors/Managing Committee and for filling up of vacancies;(xxiii)the manner of convening Board/Committee meetings, its quorum, number of such meetings in a year and the venue of such meetings;(xxiv)the powers and functions of the Chief Executive;(xxv)the manner of imposing penalty;(xxvi)the appointment, rights and duties of auditors and procedure for conduct of audit;(xxvii)the authorization of officers to sign documents and to institute and defend suits and other legal proceedings on behalf of the society;(xxviii)the terms on which a co-operative society may deal with persons other than members;(xxix)the terms on which a co-operative society may associate with other co-operative societies;(xxx)the terms on which a co-operative society may deal with organizations, other than co-operative societies;(xxxi)the rights, if any, which the co-operative society may confer on any other co-operative society or federal co-operative and the circumstances under which such rights may be exercised by the federal co- operative;(xxxii)the educational and training programmes to be conducted by the co-operative society;(xxxiii)the principal place and other places of business of co- operative society;(xxxiv)the minimum level of services to be used by its members;(xxxv)any other matter which may be prescribed.]
