Section 13 in The Indian Red Cross Society (Bengal Branch) Act, 1920
13. Business which may be transacted at general meetings and quorum. - (1) (a) At each annual general meeting of the Society -
[* * * * * * *] [Sub-clauses (i) and (ii) omitted by W.B. Act 31 of 1963.][* * * * * * *] [Sub-clauses (i) and (ii) omitted by W.B. Act 31 of 1963.](iii)the annual report, the annual accounts and the budget shall be presented and considered; and(iv)any other business specified in the notice may be transacted with the assent of the President.(b)The annual accounts shall be circulated to all members of the Society along with the notice for the annual general meeting and, after being passed at the annual general meeting, shall be published in the Press.(2)At an extraordinary general meeting of the Society no business not specified in the notice for the meeting, shall be transacted.(3)The quorum for a general meeting of the Society, whether annual or extraordinary, shall be ten.
