Section 21 in Jharkhand Co-operative Societies Rules, 2008
21. Procedure at general meetings.
(1)(i)The general meeting shall be held at a time, date and place notified in accordance with the bye-laws of the registered society and if a quorum is present, the members present shall unless otherwise provided in the bye-laws elect from among themselves a Chairman and a Deputy Chairman of the meeting:Provided that in case of a society where the Managing committee has either been superseded under Section 41 of the Act or has ceased to exist under section 14(5) of the Act, the administrator shall be the Chairman of the General Meeting and in his absence a person nominated by him shall be the Chairman of the meeting.(ii)The general meeting shall exercise all the powers and perform all the duties prescribed for it in the bye-laws.(2)The Chairman or, in his absence the Deputy Chairman or in the absence of both the Chairman and the Deputy chairman, a person elected by the members from amongst themselves shall preside over the meeting.(3)The person presiding over the meeting shall conduct the proceedings in such manner as may be conducive to expeditious and satisfactory disposal of business and shall decide all points of order at the meeting.(4)Unless otherwise provided in these rules or in the bye-laws the quorum for a general meeting shall be one fifth of the total membership of the society on the date of issue of the notice of the meeting.(5)If within an hour of the time appointed for the meeting the quorum is not present, the meeting shall stand adjourned to a date not earlier than seven days and not later than twenty one days:Provided that, if the meeting has been called on a requisition under rule 20 (4) it shall, in the absence of the quorum within an hour of the appointed time, stand dissolved.(6)No quorum shall be necessary for an adjourned meeting.(7)All questions before a general meeting shall be decided by a majority of votes and in the event of equality of votes, the Chairman of the meeting shall have a casting vote.(8)Voting by proxy shall not be allowed, but the Registrar may permit this to be done in the case of any particular registered society or class of registered societies.(9)Voting at a general meeting shall be done by show of hands and only in an exceptional case voting by ballot may be resorted to, if the Registrar so directs, on his own motion, or on the application filed by the society concerned.(10)The minutes of proceedings of general meeting shall be recorded in a book to be kept for the purpose and the minutes shall be signed by the person presiding over the meeting and copy of such minute shall be communicated to all persons invited for the meeting within thirty days of the conclusion of the meeting.(11)An appeal shall lie to the Registrar, Forum or Tribunal, as the case may be, on all matters relating to procedure followed at any general meeting and his decision thereon shall be final.Provided that in case of a self supporting society an appeal shall lie to the Cooperative Forum or the State Co-operative Tribunal, as the case may be, and the decision of the Forum or the Tribunal, shall be final.Election
