Section 32(1) in The U.P. Co-operative Societies Act, 1965
(1)A meeting of the general body of a co-operative society (hereinafter referred to as the annual meeting) shall be held, once in a co-operative year within such period as may be prescribed, for the purposes of-(a)approval of the programme of the activities of the society prepared by the -committee of management for the ensuing co-operative year;(b)[* * *] [Clause (b) Omitted by U.P. Act No. 17 of 1994 (w.e.f. 28-5-94) ](c)consideration of the balance sheet and the annual report for previous co-operative year unless the audit has not been completed within the period specified in the rules;(d)consideration in the prescribed manner of the audit certificate and the audit report for previous co-operative year unless the audit has not been completed within the prescribed period;(e)fixation of the maximum liability of the society for the ensuing co-operative year;(f)disposal of the net profits;(g)consideration of the budget for the ensuing co-operative year; and(h)consideration of any other matter as may be brought before it in accordance with the bye-laws.
