Section 45(2) in Mizoram Cooperative Societies Act, 2006
(2)Where the area of operation of the co-operative is far and wide that it shall be neither possible nor feasible for all members to meet in one place without much inconvenience, the bye-laws may provide for the constitution of smaller representative general body consisting of delegates of members of cooperative either elected or selected in accordance with the provisions of Act, rules and bye-laws and in such cases, the smaller representative general body shall exercise all or such powers of the general body as prescribed or specified in the bye-laws of the cooperative.
