Section 29 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
29. Powers and functions of the Board.
- Except as provided in the bye-laws, the services of the members of the Board of Directors and of the Executive Committee excepting the Chief Executive Director and the Executive Director shall be gratuitous. The shall be entitled to such travelling allowances and sitting fees as may be fixed from time to time by the Board, subject to approval of general Assembly. Without restricting the general powers conferred by these bye-laws and by the resolution of the general Assembly, the following powers are expressly given to the Board-(i)to appoint an Executive Committee and delegate all or any its powers to the Executive Committee from time to time ;(ii)to provide for the management of the affairs of the bank in such a manner as it may decide ;(iii)to delegate with or without condition all or any of the powers exercisable by the Board to the Executive Committee or any office bearers or the Chief Executive Director or employees of the Bank ;(iv)to supervise and examine the work of the Executive Committee, office bearers and employees of the bank ;(v)to hear all complaints against the decision of the Chief Executive Director, Office bearers and Executive Committee ;(vi)to authorise the Chief Executive Director and any other person on his behalf to inspect and supervise the Primary Banks and Section ;(vii)to perform any other works for the efficient administration of the Bank ;(viii)to prepare the annual budget ;(ix)to fix the rate of allowances and fees of members.
