The General body of co-operative society shall in the following cases be constituted-(1)by delegates of its members-(a)where the society has as its members individuals, and other persons referred to in clauses (c) to (f) of sub-section (1) of section 17 of the Act, if any and the area of operation of the society extends to more than one revenue district,(b)where the society has as its members co-operative societies and the persons referred to in clauses (c) to (f) of sub-section (1) of Section 17 of the Act, if any,(2)by all the individual members and any delegates of other members of the society-(a)where the society has as its members-(i)individuals, and(ii)at least one co-operative society, and(iii)other persons referred to in clauses (c) to (f) of sub-section (1) of Section 17 of the Act, if any,(b)where the co-operative society has as its members individuals and other persons referred to in clauses (c) to (f) of sub-section (1) of Section 17 of the Act, if any.(3)in the case of Consumer Co-operative Societies, Cane Co- operative Societies and Co-operative Sugar Factory Societies by delegates of their members where the number of individual members and other persons referred to in clauses (b) to (f) of sub-section (1) of section 17 of the Act if any is 1,500 or more.(4)by delegates of its members where the society has its members individuals, the number whereof exceeds 1500 (one thousand five hundred) and the area of operation of the society extends to more than one revenue district:Provided that the number of such delegates shall not in, any case, exceed one hundred.Explanation. - The term "member" used in this rule shall include an ordinary member and a sympathiser member but shall not include a nominal or an associate member.]
