The National Co-Operative Development Corporation Act, 1962

[Act No. 26 of 1962]

[31st August, 1962.]

Contents
Title	The National Co Operative Development Corporation Act, 1962
Sections	Chaptericulars
1.	Short title, extent and commencement
2.	Definitions
2A.	Construction of references to any law not in force or any functionary not existence in the State of Jammu and Kashmir
3.	Establishment of the National Co-operative Development Corporation
4.	Disqualifications for being a member of Corporation
5.	Term of office of members of Corporation
6.	Removal from office of member, etc
7.	Meetings, etc., of Corporation
8.	Officers and other employees of Corporation
9.	Functions of Corporation
10.	Board of Management of the Corporation
11.	Other committees
12.	Grants by the Central Government to Corporation
12A.	Power of Corporation to borrow money
12B.	Grants, donations, etc
13.	Corporation to maintain fund
14.	Returns and reports
15.	Directions by Central Government
16.	Submission of programme of activities and financial estimates
17.	Accounts of Board and audit
18.	Vacancies, etc., not to invalidate acts and proceedings of the Corporation
19.	Delegation
20.	Declaration of fidelity and secrecy
21.	Dissolution of Corporation
22.	Power to make rules
23.	Power of Corporation to make regulations
24.	Repeal and saving
The Schedule	Declaration of Fidelity and Secrecy