(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.
