Co-Operative Societies Act 2008

210. By-laws

In addition to the matters required to be set out in the by-laws pursuant to section 10, the by- a society must include—

a.      conditions of admission, expulsion or suspension of its members;

b.     a procedure for laying off members where there is a lack of work and a procedure of recall to work;

c.      remuneration of workers involved in the day to day work of the society; and

d.     allocation of bonuses among members.