Section 90(1) in West Bengal Co-operative Societies Act, 2006
(1)In the annual general meeting of a housing Co-operative society held in term of section 29, in addition to agenda mentioned therein, whichever applicable the board shall submit a comprehensive report covering the following points wherever applicable:-(a)progress of implementation of project;(b)particulars of fund for the project received from individual members and cases of default, if any;(c)particulars of default in payment of service charges and maintenance, if any;(d)confirmation of cost of land, house or flats as per up to date estimate of escalation, as the case may be;(e)latest position as to drawal of loans from the West Bengal State Co-operative Housing Federation Limited, or any other financial institution and recovery of such loans;(f)cases of resignation, expulsion and death, if any, of members and fresh enrolment in consequential vacancies;(g)cases of transfer, letting out, repair, addition or alternation of any house or flat of the member;(h)cases of allotment and re-allotment of garage spaces in the area of the Co-operative society, if any;(i)utilisation of common areas of the Co-operative society;(j)dispute and court cases, if any, and consideration for institution or withdrawal of such cases; and(k)regulation of common services in the Co-operative society.
