Section 60 in The Maharashtra Cooperative Societies Rules, 1961
60. General meetings.
(1)All general meetings of a society excepting the first general meeting shall be convened [within the period as specified in sub-section (1) of section 75] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] by the Secretary or any other officer authorised by and under the bye-laws to convene such meetings under intimation to the Registrar, who may attend such meetings or authorise some person to attend such meetings on his behalf. The President of the Society or in his absence the Vice-President or, in the absence of both, a [an active member elected by the active] [Substituted 'member elected by the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] members present at the meeting shall preside over the meeting unless the bye-laws specify that the President of the meeting elected by the meeting.(2)No general meeting shall be held or proceeded with unless the number of members required to form a quorum as specified in the bye-laws are present.(3)The Secretary or any other officer convening the meeting shall read out the notice convening the meeting and the agenda for the meeting [which shall be in accordance with the provisions of sub-sections (2), (2A) and (4) of section 75 of the Act, as specified in Form "X"] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] and then the subjects shall be taken up for consideration in the order in which they are mentioned, in the agenda unless the members present, with the permission of the President, agree to change the order. Unless otherwise specified in the Act, these rules and the bye-laws, the resolutions will be passed by a majority of the [active members present. The President of the meeting shall have a power of] [Substituted 'members present. The President of the meeting will have a' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] casting vote.(4)[When the active members] [Substituted 'When members' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] are divided on any resolution, any member may demand a poll. When a poll is demanded, the President shall put the resolution for vote.(5)Voting may be by show of hands or by ballot as may be decided by the [President of the meeting, unless otherwise specified in the bye-laws.] [Substituted 'members present at the meeting, unless otherwise specified in the by-laws. Notwithstanding anything contained in the by-laws, election of office bearers of a Society having members share capital in excess of Rs. 10,000, including Government share capital, if any, shall be by ballot.' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](6)When voting is to be by ballot, the President shall take necessary steps for the issue of ballot papers and counting of votes.(7)The result of voting shall be announced by the President.(8)If all the business in the agenda cannot be transacted on the date on which the general meeting is held, the meeting may be postponed to any other suitable date not later than thirty days from the date of the meeting as may be decided by the members present at the meeting.(9)The remaining subject or subjects on the agenda shall be taken up for consideration at the postponed meeting.(10)If the general meeting cannot be held for want of quorum, if shall be adjourned to a later hour on the same day as may have been specified in the notice calling the meeting or to a subsequent date not earlier than seven days and at such adjourned meeting the business on the agenda of the original meeting shall be transacted whether there is a quorum or not.(11)No resolution regarding expulsion of a member of the society, removal of a member of the committee or amendment of bye-laws shall be brought forward in any general meeting, unless due notice thereof is given in accordance with the provisions of the Act, these rules and the bye-laws of the society.
