Section 20(2)(d) in The Bihar Co-operative Societies Rules, 1959

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(d)At the Preliminary General Meeting the following business shall be transacted in the order given below :

(i)Election of the person to preside over the meeting (election to be held by show of hands).

(ii)Adoption of the registered bye-laws.

(iii)Consideration of the statement of accounts since the organisation of the society to the date of the meeting.

(iv)Fixation of maximum liability to be incurred by the society till the annual General Meeting of the society is not held.

(v)Any other matter which may be necessary in view of the bye-law of the society, and

(vi)Constitution of the Managing Committee in accordance with the Act, Rules, and bye-laws of the society.

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