Section 26 in Uttarakhand Self Reliant Co-Operatives Act, 2003
26. General body.
(1)There shall be a general body for every co-operative consisting of all the members of such co-operative.(2)Subject to the provisions of this Act and the articles of association of a cooperative, the ultimate power of a co-operative shall vest in the general body of its members :Provided that nothing contained in this sub-section shall affect the exercise by the Board or any other authority of a co-operative of any power conferred on such Board or such other authority by this Act.(3)Any function or responsibility, falling within the scope of a co-operative as a legal entity, which has not been specifically entrusted by this Act or the articles of association, to any of the several authorities within the cooperative, may be dealt with by the general body, on a reference by the board of Directors.
