Section 30(4) in Rajasthan Co-operative Societies Act, 1965
(4)At every annual general meeting, the balance sheet, the profit and loss account, the audit memorandum submitted by auditor appointed under section 68 and the compliance report of the previous year's reports and the committee's report shall be placed for adoption and such other business will be transacted as may be laid down in the bye-laws and of which due notice has been given.
