Section 31 in Himachal Pradesh Co-Operative Societies Rules, 1971
31. Chairman of the General Meeting.
(1)The Chairman or in his absence the Vice-Chairman of a society, or in the absence of both, a member elected by the members present at the meeting, shall preside over the meeting till the general meeting elects a new Chairman.(2)The Chairman of the general meeting shall maintain order in the meeting, and shall control and conduct the proceedings, in such a manner, as may be conducive to expeditious and satisfactory disposal of business. He shall decide all points of order and his decision on such points shall be final.
