Section 58 in The Arunachal Pradesh Co-operative Societies Rules, 1984
58. General meeting.
(1)All general meetings of a society excepting the first general meeting shall be convented by the Secretary or any other officer authorised by an under the bye-laws to convene such meeting under intimation to the Registrar, who may attend such meetings and authorise some person to attend such meetings on his behalf. The President of the society or in his absence the Vice-President of the society Or, in the absence of both, a member elected by the members present at the meeting, shall preside over the meeting unless the bye-laws specify that the President of the meeting should be 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 of convening the meeting and the agenda for the meeting and then the subjects shall be taken up for consideration in the order in which then 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 bye-laws, the resolution will be passed by a majority of the members present. The President will have a casting vote.(4)When the members are divided on any resolution, any member may demand a poll. When a poll is demanded, the President shall put the resolution to vote.(5)Voting may be by show of hands or by ballot as may be decided by the members present at the meeting, unless otherwise specified in the bye-laws. Notwithstanding anything contained in the bye-laws, election of officer bearers of a society having members' share capital in excess of Rs. 10,000 (Rupees ten thousand) including Government share capital, if any, shall be by ballot.(6)Where 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 30 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, it shall be adjourned to a later hour on the same day as may have been specified in the notice calling the meeting or to 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.
