Section 46(2) in The Delhi Co-operative Societies Rules, 2007
(2)The first general body meeting of the co-operative society shall be held within one hundred eighty days of its registration by the promoter members for the election of the committee. The interim committee/board selected by the promoter members for the registration of a co-operative society shall hold office till the regular committee is elected. In this meeting, the following business shall be transacted, namely:-(a)Approval of allotment of shares, amount collected and amount spent in connection with registration of the co-operative society before registration;(b)Election of members of the committee.
