Section 61 in Mizoram Cooperative Societies Act, 2006
61. Appointment, role, powers and functions of chief executive.
(1)There shall be a Chief Executive, by whatever designation may be called, for every co-operative to be appointed by the State Government or the Management Committee who shall be a full time employee of the co-operative.(2)The chief executive shall be a member of the board, executive and other committees or sub-committees as may be constituted by the co-operative from time to time.(3)The chief executive shall perform the following function and such other functions specified in the bye-laws; he shall-(a)have overall and general control over the day to day functions, activities and operations of the co-operative;(b)be the authorized person to sue or be sued on behalf of the co-operative;(c)be an authorized person on behalf of co-operative: (i) to have powers to endorse, sign, negotiate cheques and other negotiable instruments, (ii) to operate bank accounts of the either individually or along with such other person as the board may desire, (iii) be the person to enter into agreements or contracts with other individuals firms, concerns, companies, organisations and institutions;(d)be responsible for staff recruitment, discipline, performance, growth and development;(e)ensure proper maintenance of records and accounts of the co-operative;(f)present draft annual report and financial statements of accounts for the approval of the board, within thirty days of the closure of financial year;(g)convene or ensure the conduct of the general body, board, executive and other meetings in consultation with the chairperson as per bye-laws and record the proceedings thereof;(h)assist the board of management committee in the formulation of policies and plans;(i)be accountable to the general body:(j)furnish the board necessary information for monitoring the performance of co-operative;(k)perform any other function as specified in the bye-laws or as decided by a resolution of board and general body.
