Section 29 in The Orissa Self-Help Co-operatives Act, 2001
29. Meetings of the general body.
(1)The board may, at any time, call a general body meeting of the members of the Co-operative ;Provided that one such meeting known as annual general body meeting shall be held within one hundred and fifty days of the closure of the Cooperative's financial year to deal with the matters specified under Sub-section (1) of Section 28.(2)The board shall hold a special general body meeting within thirty days from the date of receipt of a requisition from -(a)at least 500 or 20% of the members whichever is less having the right to vote; or(b)the Registrar as required under this Act ;Provided that any such requisition shall contain the reasons for holding the meeting and the proposed agenda. No subject other than the subjects included in the proposed agenda shall be discussed at the special general body meeting.(3)All directors shall cease to be directors at the end of the period within which an annual general body meeting under Sub-section (1) or a special general body meeting under Sub-section (2) is required to be held, even if the board fails to convene such general body meetings within the specified period.(4)All directors shall cease to be directors at the annual general body meeting, if the audited annual financial statement and auditor's report, along with the report of activities for the previous financial year were not made available to the members along with the notice to attend the annual general body meeting in which the report and accounts are required .to be considered by the general body(5)The quorum for a general body meeting shall be as specified in the articles of association, but shall not be less than fifty percent of the members eligible to vote at the meeting ;Provided that quorum for a representative general body meeting shall not be less than fifty percent of the representatives eligible to vote at the representative general body meeting.
