Section 47A(1) in The M.P. Co-Operative Societies Act, 1960
(1)The Apex society may; for servicing its constituents and in accordance with its bye-laws, perform the following functions:-(a)safeguard the observance of the co-operative principles;(b)promote and organise co-operative societies and for these purposes, frame model bye-laws and guidelines for making various regulation and policies for consideration by the societies;(c)provide co-operative training, education and information, and propagate co-operative principles;(d)undertake research and evaluation and assist in preparation of perspective development plans of member societies;(e)promote harmonious relations between member societies;(f)help member societies in the settlement of disputes among themselves and between a society and its members;(g)represent the interest of member societies and lobby for policies and legislation favourable to societies;(h)undertake business services on behalf of its members;(i)provide co-operation and management of development services to member societies including participation in board meeting where member societies are invited;(j)ensure timely conduct of annual audit in member societies;(k)ensure timely conduct of elections in member societies;(l)assist member societies in regular conduct of general meetings;(m)evolve code of conduct for observance by member societies;(n)evolve viability norms for member societies;(o)provide legal aid and advice to member societies;(p)provide any other service in the interest of member societies.]
