Section 124(2) in The Multi-State Co-Operative Societies Act, 2002
(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 form to be used, the particulars to be given and the conditions to be complied with in the making of applications under section 6 for the registration of a multi-State co-operative society and the procedure in the matter of such applications;(b)the matters in respect of which a multi-State co-operative society may make bye-laws under sub-section (2) of section 10;(c)the manner in which the order of refusal to register any amendment of the bye-laws shall be communicated under sub-section (9) of section 11;(d)the manner in which a multi-State co-operative society shall have a principal place of business and registered address under section 14;(e)the procedure and conditions for change in the extent of the liability of a multi-State co-operative society under section 16;(f)the manner in which order of refusal to register an amendment of bye-laws shall be communicated under sub-section (4) of section 22;(g)the classification of federal co-operative and other terms and conditions applicable to it under sub-section (3) of section 23;(h)the restriction on holding the share capital of the society other than a member referred to in section 33;(i)the constitution and powers of smaller body representing the general body under the proviso to sub-section (1) of section 38;(j)the period within which annual general meeting be called and the procedure at such meetings and the powers to be exercised by such meeting under section 39;(k)the election of members of the board under sub-section (2) of section 45 through secret ballot;(l)the nomination of members under the second proviso to sub-section (1) of section 48;(m)the additional measures and acts which may be taken or, as the case may be, done by the board under section 49;(n)the salary and allowances payable to and other terms and conditions of the Chief Executive under sub-section (3) of section 51;(o)the conditions subject to which the board may constitute an Executive Committee and other committees or sub-committees under sub-section (1) of section 53;(p)the persons by whom and the form in which copies of entries in books of multi-State co-operative societies may be certified under section 58 and the charges to be levied for the supply of such copies;(q)providing aid to multi-State co-operative societies on certain terms and conditions under clause (g) of section 61;(r)the conditions under which profits may be distributed to the members of a multi-State co-operative society and the maximum rate of dividend which may be paid by the multi-State co-operative societies under section 63;(s)establishment of contributory provident fund under sub-section (1) of section 69;(t)the manner of disposing of the surplus under clause (k) of sub-section (2) of section 90;(u)the manner in which surplus assets be divided by the Central Registrar with the previous sanction of the Central Government under clause (b) of section 91;(v)the appellate authority to be specified under sub-section (2) of section 99;(w)the procedure under section 103 for reconstitution and reorganisation of societies which became the multi-State co-operative societies consequent on reorganisation of States;(x)the inspection of records of the society on payment of fees under clause (b) of sub-section (2) of section 107;(y)any other matter which is to be or may be prescribed.
