Section 15 in The U.P. Co-operative Societies Rules, 1968
15.
The bye-laws of a co-operative society shall, subject to the provisions of the Act and the rules, cover the following matters namely -(i)The name and headquarters of the society;(ii)the area of its operation;(iii)the primary objects of the society;(iv)the secondary objects of the society;(v)the extent, manner and terms for raising of funds and the minimum and maximum amount of share capital which a member may hold;(vi)the purposes for which its funds may be applied;(vii)admission to membership, conditions and qualification for the same;(viii)disqualifications for membership;(ix)the payment to be made and interest to be acquired as a condition precedent to the exercise of right of membership and payment, if any, to be made thereafter,(x)the privileges, rights, duties and liabilities of members including nominal, associate and sympathiser members;(xi)the consequences of default in payment of any sum due by a member,(xii)the consequences of breach of bye-laws by members;(xiii)the constitution of the general body of the society;(xiv)withdrawal, removal and expulsion from membership;(xv)constitution of the committee of management and also of sub- committees, if any;(xvi)convening of the meetings of the general body, committee of management and other sub-committees, if any notice, business and quorum for such meetings, conditions and manner of postponement and adjournment of such meetings;(xvii)functions, powers and duties of committee of management, subcommittees and Chairman, Vice-Chairman, Secretary and other honorary or paid officers of the society;(xviii)appointment, suspension, removal and punishment of officers and employees of the society subject to the provisions of regulations framed under Sections 121 and 122;(xix)admission to the membership of another society and matters connected there to;(xx)maintenance of accounts, books and registers, preparation and submission of returns and required statements;(xxi)custody, maintenance and keeping of cash and valuable documents;(xxii)creation, maintenance and use of funds constituted out of the profits or Otherwise;(xxiii)procedure and other matters relating to elections;(xxiv)matters which are incidental to the organisation and working of the society and to the management of its business;(xxv)any other matter on which the society is required to make bye-laws under the provisions of the Act or the rules.
