Section 7 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
7. Bye-laws.
(1)A co-operative, shall have a set of bye-laws, and the affairs of the co-operative shall be managed in accordance with the terms, conditions and procedure specified in the bye-laws.(2)Subject to the provisions of this Act, the functioning of every co-operative shall be regulated by its bye-laws.(3)The bye-laws may contain such matters as decided by the general body and shall be specific on all matters listed in Schedule B.
