: - (1) Subject to the provisions of this Act and the bye-laws, the ultimate authority of a Co-operative Society shall vest in its General Body :Provided that where, because of spread of number of members, a Co-operative Society feels the need for constituting a Representative General Body for more effective decision making, it may constitute a Representative General Body in such a manner and with such functions as may be specified in the bye-laws.(2)The following matters, among others specified in the bye-laws shall be dealt with by the General Body of a Co-operative Society, namely:-(a)amendments to bye-laws ;(b)election and removal of Directors ;(c)consideration of:-(1)the long term perspective plan and budget ;(2)the annual operational plan and budget ;(3)the annual report of activities for being filed with the Registrar;(4)the auditor's report and the annual audited statement of accounts for being filed with the Registrar ;(5)special audit report or inquiry report, if any ;(6)compliance report relating to audit, special audit and/or inquiry, if any ,(d)approval of appointment and removal of auditors ;(e)disposal of surplus ;(f)management of deficit ;(g)creation of specific reserves and other funds ;(h)review of actual utilisation of reserves and others funds ;(i)review of the chief executive's report on the attendance at meeting by Directors and review of the business done with the Co-operative Society by the Directors ;(j)appointment, reconstitution and disbanding of the Representative General Body ;(k)remuneration payable to any Director or internal auditor in connection with his duties in that capacity or his attendance of related meetings ;(l)membership of the Co-operative Society in federation ;(m)collaboration with other organisation and its review ;(n)promotion of subsidiary organisations and review ; and(o)dissolution of the Co-operative Society ; and(p)all other functions expected of the General Body under the other provisions of this Act.
