LexSection 122 — Central Government’s power to give directions to specified multi-State co-operative societies in public interest.
The Multi-State Co-operative Societies Act, 2002
If the Central Government is satisfied that in the public interest or for the purposes of securing proper implementation of co-operative production and other developmental programmes approved or undertaken by the Central Government or to secure proper management of the business of the specified multi-State co-operative societies generally or for preventing the affairs of such society being conducted in a manner detrimental to the interests of the members, any depositors or creditors thereof, it is necessary to issue directions to any class of specified multi-State co-operative societies generally or to any specified multi-State co-operative society or societies in particular, the Central Government may issue directions to it or to them, from time to time, and all such specified multiState co-operative society or the societies concerned, as the case may be, shall be bound to comply with such directions.Open in Lexace · Ask the AI about this section