Section 20 in West Bengal Co-operative Societies Rules, 2011
20. Annual General Meeting.
(1) The first Annual General Meeting of every Co-operative society shall be held within fifteen months from the date of its registration and thereafter Annual General Meetings shall be held as provided in section 29.(2)If the Board fails to take steps or does not give direction to convene any Annual General Meeting at least two months before the expiry of the period referred to in sub-rule (1), the Chairman or in his absence the Vice-Chairman or in the absence of both, the highest designated employee shall convene the meeting.(3)Where an Annual General Meeting is required to be held by convoking representatives, the election of delegates shall be completed before the period of [Forty days] [Substituted by Serial No. (7)(a) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, for the words two months.] referred to in sub rule (1):Provided that in case of failure of the Board to take steps or to give directions well in advance towards the holding of such election within the prescribed period, the Chairman or in his absence Vice Chairman or in the absence of both, the highest designated employee shall perform such duties on behalf of the Board :[Provided further that where an annual general meeting is called by the Registrar or any officer authorised by him, any officer of the concerned co-operative society shall be authorized to hold election of delegates within the time specified by the Registrar or by the office authorised by him, as the case may be.] [[Substituted by Serial No. (7)(b), ibid, w.e.f. 1.2.2013, earlier which was as follows :Provided further that where an Annual General Meeting is called by the Apex or the Federal or the Central Co-operative Society or the Registrar, any officer of the concerned Co-operative society shall be authorized to hold election of delegates within the time specified by the Apex or the Federal or the Central Co-operative Society or by the Registrar or by the officer or person authorized by him as the case may be.]](4)No person shall be qualified to be chosen as a representative or elected as a delegate to join the general meeting of an Apex or Federal or Central society, if he is not a member of any Co-operative Society affiliated to such society.
