Section 24 in The Punjab Co-operative Societies Act, 1961
24. Annual general meeting.
- A general meeting of a co-operative society shall be held once in a year for the purpose of -(a)approval of the programme of the activities of the society prepared by the committee for the ensuing year;(b)election, if any, of the members of the committee other than nominated members;(c)consideration of the audit report and the annual report ;(d)disposal of the net profits; and(e)consideration of any other matter which may be brought forward in accordance with the bye-laws.[Provided that where the committee of any co-operative society has divided the area of operation of the society into zones in the manner laid down in sub-section (1A) of Section 26, election of the members of the committee may not be held in general meeting.] [Proviso inserted by Punjab Act 26 of 1969 Section 8.]
