Section 24 — Functions of federal co-operative.

(1) Subject to the provisions of this Act and any other law for the time being in force, a federal co-operative may discharge the functions to facilitate the voluntary formation and democratic functioning of co-operative societies as federal co-operative or multi-State cooperatives based on self-help and mutual aid. (2) Without prejudice to the generality of the provisions contained in sub-section (1) , the federal cooperative may-- (a) ensure compliance of the co-operative principles; (b) make model bye-laws and policies for consideration of its member co-operative; (c) provide specialised training, education and data-base information; (d) undertake research, evaluation and assist in preparation of perspective development plans for its member co-operative; (e) promote harmonious relations amongst member co-operative; (f) help member co-operative to settle disputes among themselves; (g) undertake business services on behalf of its member co-operative, if specifically required by or under the resolution of the general body or the board, or bye-laws of a member of co-operative; (h) provide management development services to a member co-operative; (i) evolve code of conduct for observance by a member co-operative; (j) evolve viability norms for a member co-operative; (k) provide legal aid and advice to a member co-operative; (l) assist member co-operative in organising self-help; (m) develop market information system logo brand promotion, quality control and technology upgradation.

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