Section 29(1) in Multi State Co-Operative Societies Act, 1984
(1)The general body of a multi-State co-operative society shall consist of all the members of such society:Provided that where the bye-laws of a multi-State co-operative society provide for the constitution of a smaller body consisting of delegates of members of the society elected or selected in accordance with such bye-laws, that smaller body shall exercise such powers of the general body as may be prescribed or as may be specified in the bye-laws of the society.
