Section 129(2) in Karnataka Co-Operative Societies Act, 1959
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the applicant to whom the order refusing the registration of a co-operative society may be sent by the Registrar;(b)the procedure and conditions for change in the form and extent of the liability of a co-operative society;(c)the matters in respect of which a co-operative society shall or may make bye-laws;(d)the procedure to be followed for amendment of bye-laws by a co-operative society;(e)the qualifications of individuals who may be admitted as members of co-operative societies(f)the provision for a second or casting vote by the chairman of a meeting of a co-operative society;(g)the appointment by a co-operative society of one of its members to represent and vote on its behalf at a meeting of another co-operative society of which it is a member;(h)[ ***] [Omitted by Act 25 of 1998 w.e.f. 15.08.1998.](i)the procedure for the nomination of a person to whom the share or interest of a member on his death may be transferred or the value thereof may be paid;(j)the mode in which the value of a deceased member's share shall be ascertained;(k)[ conduct of election of members of the committee and office bearers of the co-operative society including appointment of returning officers, polling officers and such other officers, and their powers and functions;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.](l)the requisitioning of a general meeting of a co-operative society;(m)[ remuneration payable to the members of the committee and the administrator or the Special Officer appointed in place of a committee removed by the Registrar;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.](n)the qualifications [***] [Omitted by Act 39 of 1975 w.e.f. 23.09.1975.] for membership of committee of a co-operative society [the authority competent to decide questions of disqualification and appeals from such decisions;] [Inserted by Act 40 of 1964 w.e.f. 26.06.1965.](o)[ the recruitment including qualification for recruitment and conditions of service of employees of co-operative societies;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.](p)the prohibition against officers of a co-operative society being interested in contracts with the society;(q)the matters connected with direct and indirect partnership of the State Government in co-operative societies;(r)the rate at which dividend may be paid by co-operative societies;(s)the objects of the reserve fund of a co-operative society and mode of its investment;(t)the mode of disposal of reserve fund of a co-operative society on its winding up;(u)the extent and conditions subject to which a co-operative society may receive deposits and loans;(v)the restrictions on transactions by a co-operative society with non-members;(w)the restrictions on grant of loans by a co-operative society against its shares;(x)the form and standards of fluid resources to be maintained by co-operative societies accepting deposits and granting cash credits;(y)the levy of audit fees on co-operative societies;(z)the procedure to be followed in proceedings before the Registrar, Arbitrator or other person deciding disputes [and the fees payable to arbitrators] [Inserted by Act 40 of 1964 w.e.f. 26.06.1965.];(aa)the conditions subject to which assets of a co-operative society shall vest in a liquidator and the procedure to be adopted in winding up of a co-operative society;(bb)[ the procedure for recovery of amounts due or payable to a co-operative society and for the transfer of property under section 101-B;] [Substituted by Act 40 of 1964 w.e.f. 26.06.1965.](cc)the mode of making attachment before judgment;(dd)[ the procedure and conditions for the issue, redemption, re-issue, transfer, replacement or conversion of debentures issued by a society to which Chapter XI is applicable; [Substituted by Act 40 of 1964 w.e.f. 26.06.1965.](dd-1) the maximum amount of principal, the rate of interest and other conditions for the guarantee of debentures issued by a society to which Chapter XI is applicable;(dd-2) the qualifications and methods of appointment of an officer to effect sale under section 89 and the powers and function which such an officer may exercise;(dd-3) for the appointment of a receiver of the produce and income of the mortgaged property for sale under section 89, the conditions in which he may be appointed or removed, the powers and functions which he may exercise and the expenses of management and remuneration which he may receive;(dd-4) the circumstances in which action may be taken by a [Agriculture and Rural Development Bank] against a mortgagor under section 91;(dd-5) in case of sale of immovable property under Chapter XI,-(i)the procedure for proclamation and conduct of the sale and the conditions on which the proposed sale may be abandoned;(ii)the method of calculating the expenses incidental to the sale or proposed sale;(iii)the procedure for the receipt of deposit and disposal of the proceeds of sale;(iv)the procedure for a resale if a proposed sale is abandoned or the purchase money is not deposited within the prescribed time and the penalty to be levied against the purchaser who fails so to deposit the purchase money;(v)the form and method of disposal of money by a [Agriculture and Rural Development Bank] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] under section 89B;(vi)the form of sale certificate under section 89C;(vii)the procedure for the delivery by the Court to the purchaser of the property purchased under section 89C;(viii)the form of the notice referred to in section 97; and(ix)the fee payable for the service of such notices and the manner of serving such notices, on the land lord named in such notices;(dd-6) the time within which and the procedure according to which property purchased by a [Agriculture and Rural Development Bank] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] at a sale of immovable property under Chapter XI shall be disposed of by the Bank;](ee)the manner of registering the address of a co-operative society;(ff)the [account books and records] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] and registers to be kept by a co-operative society and power of Registrar to direct the accounts and books to be written up;(gg)the manner of certification of entries in the books of a co-operative society and of copies of documents kept by it in the course of its business;(hh)the statements and returns to be furnished by co-operative societies to the Registrar;(ii)the restrictions on persons appearing as legal practitioners;(jj)the inspection of documents and the levy of fees for granting certified copies thereof; and(kk)the matters expressly required or allowed by this Act to be prescribed.(ll)[ any other matter necessary for giving effect to the purposes of this Act.] [Inserted by Act 40 of 1964 w.e.f. 26.06.1965.]
