Section 62(1) in The Goa Co-operative Societies Act, 2001
(1)Without prejudice to the generality of the powers of the board under section 59, the board shall have powers to-(a)admit members;(b)elect and remove the office bearers;(c)accept or reject the resignation of the directors on the board; .(d)appoint and remove the chief executive;(e)fix the staff strength;(f)frame policies concerning-(i)business of the society;(ii)recruitment and service conditions of the staff;(iii)mobilisation, utilisation and investment of various funds;(iv)maintenance of accounting systems;(v)management information systems;(vi)such other subjects and matters necessary for the effective performance of the society;(g)place the annual report, annual financial statements, annual plan and budget for the approval of the general body;(h)consider audit and compliance reports and place these before the general body;(i)acquire or dispose of immovable property;(j)take such other measures or do such other acts as may be prescribed or required under this Act.
