Section 8 in The Punjab Co-operative Societies Rules, 1963
8. Subject matters of bye-laws. [Section 85 (2) (iv)]
(1)A co-operative society shall make bye-laws in respect of the following matters:-(a)name and address of the co-operative society;(b)area of operation;(c)the objects for which the cooperative society is established;(d)the manner in which the funds may be raised;(e)the qualifications for membership and the terms of admission of members;(f)the nature and the extent of the liability of the members;(g)withdrawal and expulsion of members, and the payments, if any, to be made to such members;(h)transfers of shares or interests of the members;(i)general meeting and the procedure and powers of such meeting;(j)appointment, suspension and removal of the officers of the co- operative society and members of the committee;(k)constitution of the committee and procedure of holding its meeting;(l)powers and duties of the committee and the officers of the co- operative society;(m)disposal of profits;Provided that if in the opinion of the Registrar the bye-laws of any co-operative society do not contain provisions with regard to the matters specified in clauses(i) and (k) or contain insufficient provision with regard to these matters, the provisions specified in Appendix 'B' shall apply to such society as if these had been a part of the bye-laws registered under section 8;(2)The bye-laws of a [Coop. Society may further provide for such matters as are incidental to the organization of the Co-operative Society and the management of its business.] [Words substituted by Punjab Government Gazette Notification dated 18-12-86 (Section 3)]
