Section 30 in The Karnataka Souharda Sahakari Act, 1997
30. Meetings.
- [(1) The board may convene as many board meetings and general meetings in a co-operative year according to its needs and shall convene at least one board meeting every two months and one annual general meeting within the twenty fifth September of every year for transaction of business stated in sub-section (3) of section 23.] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.](2)The Board shall convene a special general meeting within thirty days of receipt of a requisition from not less than one-tenth of members of the Co-operative or as provided in the bye-laws. Such requisition shall contain the reasons for convening the meeting. In the event of failure by the Board, the Federal Co-operative shall convene such general meeting within [thirty] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] days of receipt of requisition signed by not less than one-tenth of members of the Co-operative.(3)If the Co-operative and the Federal Co-operative, fail to convene the special general meeting within the time specified under sub-section (2), the Registrar shall convene the special general meeting within [forty five] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] days after the receipt of requisition signed by not less than one-tenth of the members of the Co-operative.(4)[ The quorum for a general meeting shall be as specified in the bye-laws, but shall not be less than [ten percent or one thousand members eligible to vote whichever is less] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.] of the members eligible to vote at the meeting and the quorum for a representative general meeting shall not be less than sixty percent of the representatives eligible to vote at the meeting. If there is no quorum at the time of transaction of any business in any general meeting, such business shall not be transacted.(5)The quorum for a meeting of the board shall be as specified in the bye-laws but shall not be less than the number next to fifty per cent of the strength of the board. If there is no quorum at the time of transacting any business in any meeting of the board, such business shall not be transacted.]
