Section 189 in Tamil Nadu Co-operative Societies Rules, 1988
189. Powers and functions of the Managing Director.
(1)The Managing Director shall be the chief executive of the sugar mill. He shall carry into effect the resolutions of the Board which are in accordance with the Act, these Rules and the bye-laws and which are not against the interests of the sugar mill. He shall refer all other resolutions with details as to how-, in his opinion, they are not in accordance with the Act, these Rules or the bye-laws or are against the interests of the sugar mill, to the Registrar.(2)The Managing Director shall have an overall control of the day-to-day administration of the sugar mill and all correspondence shall be conducted by him.(3)The Managing Director may institute or defend any suit or other legal proceedings on behalf of the sugar mill and keep the Board informed.(4)(a)The Managing Director shall have power to operate the accounts of the sugar mill, to endorse and transfer promissory note, Government and other securities held by the sugar mill and to sign, endorse and negotiate cheques and other negotiable instruments, bonds (except bonds for moneys' borrowed) receipts and all accounts and other documents connected with the business of the sugar mill for and on behalf of the sugar mill.(b)The Managing Director shall have powers to make arrangements for the proper maintenance of accounts and the custody of cash and other properties of the sugar mill.(5)It shall be the duty of the Managing Director to carry on the business of the sugar mill in accordance with the Act, these Rules, the bye-laws and the regulations, if any, framed by the Board and approved by the Registrar.(6)(a)Subject to the provisions in sections 73 to 77 and these Rules, the Managing Director shall be the authority competent-(i)to make appointment of the members of the establishment in accordance with the strength of each category and scales of pay prescribed by the Registrar;(ii)to transfer all the members of the establishment;(iii)to grant leave of all kinds to all members of the establishment;(iv)to award any punishment on any member of the establishment as may be specified under rule 187;(b)appeals against the orders under sub-clause (iv) of clause (a) above shall lie to such authority, as may be specified under rule 187.(7)The Managing Director shall exercise such other powers as maybe delegated to him by the Board.(8)The Managing Director may, by order in writing, delegate any of his powers or functions to any officer or servant of the sugar mill. He may, at any time, withdraw the powers or functions delegated by him. The exercise or discharge of any power or function as delegated shall be subject to such restrictions, limitations and conditions as may be laid down by the Managing Director and shall also be subject to his control and revision. All such delegation of powers or functions of Managing Director shall be placed before the Board for its information.
