Section 123A in The U.P. Co-operative Societies Act, 1965
123A. [ Functions of apex society. [Inserted by U.P. Act. No. 25 of 1994.]
- An apex society may, for servicing its constituents and in accordance with its bye-laws, perform the following functions, namely: -(a)to take measures for the observance of co-operative principles;(b)to promote and organise co-operative societies and for this purpose frame model bye-laws, issue guidelines for making regulations and policies for consideration;(c)to provide co-operative training, education and information and promote co-operative principles;(d)to undertake research and evaluation and assist in preparation of perspective development plans of member co-operative societies:(e)to promote harmonious relations amongst member co-operative societies;(f)to represent the interest of member co-operative societies and to make efforts for policies and legislation favourable to co-operative societies;(g)to undertake business services on behalf of its members;(h)to provide co-operation and management of development services to member co-operative societies including participation in board meetings where such member societies are invited;(i)to assist member co-operative societies in regular conduct of general meetings;(j)to evolve code of conduct for its members;(k)to evolve viability norms for its members;(l)to provide legal aid and advice to its members;(m)to provide any other service in the interest of its members.]
