Section 29(3) in Assam Co-Operative Societies Act, 2007
(3)If the general body of a cooperative society decides that the size, area or types of its membership requires a representative body of delegates for more effective decision making, its bye-laws shall provide for a smaller body, called "delegate body" elected from the members, in the annual general meeting in accordance with the bye-laws, to exercise such powers and to discharge such duties of the general body as may be specified in the bye-laws.
