Section 31(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)The Board may perform functions and discharge responsibilities as specified in and in accordance with the terms, conditions and procedure laid down in the articles of association;Provided that the following functions and responsibilities shall be those of the Board;(a)to interpret the organizational objectives, to set up specific goals to be achieved towards these objectives, and to make periodic appraisal of operations;(b)to elect and remove office bearers;(c)to appoint and remove the chief executive;(d)to frame regulations for the appointment of all employees of the cooperative and the scales of pay, allowances and other conditions of service including disciplinary action;(e)to finalize long term perspective plan, annual plan and budget, and to direct the affairs of the co-operative in accordance with the plan and budget approved by the general body;(f)to make arrangements for the mobilization of funds;(g)to authorize acquisition and disposal of immovable property; and(h)to frame, approve and amend regulations relating to services, funds, accounts and accountability and information and reporting systems.
