Section 32 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
32. General meetings.
(1)The board may, at any time, call a general meeting of the members of the co-operative :Provided that one such meeting known as annual general meeting shall be held within one hundred and fifty days of the closure of the financial year to consider or to approve, among other matters, the returns to be filed with, and the information to be furnished to (he Registrar.(2)The board shall call a special general meeting and shall be bound to do so within thirty days of the date of receipt of a written requisition-(a)signed by not less than twenty-five per cent of the members having right to vote; or(b)from the Registrar.(3)Such requisition shall contain the reasons why the meeting is felt necessary and the proposed agenda, and no subject other than the subjects included in the proposed agenda shall be discussed at the special general meeting.(4)If the board fails to hold an annual general meeting under sub-section (1) or a special general meeting on requisition under sub-section (2) within the period specified therein all directors shall cease to be directors on the date of expiry of the said specified period.(5)All directors shall cease to be directors on the dale of the annual general meeting, if the audited annual financial statement of accounts and annual report of activities for the previous financial year were not sent to each member along with the notice to attend the annual general meeting under the certification of posting at which the report and accounts are to be considered by the general body.(6)Any meeting of the general body may, with the consent of the majority of the members present, be adjourned from time to time to a later hour on the same day or to any other date, but no business other than that left over at the adjourned meeting shall be transacted at the next meeting :-A notice of such adjournment posted in the head office of the cooperative on the day on which the meeting is adjourned shall be deemed sufficient notice of the next ensuring meeting.(7)The quorum for a general meeting shall be specified in the bye-laws, but shall not be less than ten per cent of the members eligible to vote at the general meeting.(8)If at any time in a meeting there is no quorum the presiding authority shall adjourn it to such time or date as it thinks fit and announce the same at once; and the business set down for the meeting shall be brought forward at the subsequent meeting whether at such meeting there is a quorum or not.(9)No business other than the business fixed for the original meeting shall be transacted at such subsequent meeting.(10)A notice of such adjournment posted in the head office of the co-operative on the day on which the meeting is adjourned shall be deemed sufficient notice of the next subsequent meeting.(11)The quorum for a delegate general body meeting shall not be less than twenty-five per cent of the delegate eligible to vote at the delegate general meeting. If at any time in the meeting of delegate general meeting, there is no quorum, the procedure laid down in sub-sections (6) to (10) shall be followed.(12)At the meeting to the general body, the President, if present, shall prescribe. If the President is absent from the meeting of the general body the Vice President shall preside. If both the President and Vice President are absent from the meeting of the general body, the members present shall choose one of them to preside.
