Section 27(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)The following and other matters when considered necessary by the Board shall be dealt with by the general body at its annual or other general meeting:(a)election of Directors;(b)amendments to articles of association;(c)removal of Directors;(d)elections/appointments to casual vacancies on the Board;(e)removal, and consequent appointment of auditors;(f)membership of the co-operative in secondary co-operatives;(g)partnership with other co-operatives;(h)amalgamation, division, merger, transfer of assets and liabilities;(i)dissolution of the co-operative;(j)Consideration of the Registrar's report of inquiry, if any.
