Section 28 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
28. Functions, responsibilities and powers of general body.
(1)The following among such other matters as considered necessary by the board, shall be dealt with by the general body at its annual general meeting:-(a)election of directors ;(b)consideration of the long term plan and budget when required ;(c)consideration of the annual operational plan and budget for the current financial year ;(d)appointment of auditors for the current financial year;(e)consideration of the annual report of activities for the previous financial year;(f)consideration of the annual audited statements of accounts and the auditor's report relating to the previous financial year;(g)consideration of the report on deviations, if any, from the approved budget relating to the previous financial year;(h)disposal of surplus; if any, of previous financial year;(i)management of deficit, if any, of previous financial year ;(j)creation of specific reserves and other funds ;(k)review of actual utilization of reserves and other funds ;(l)review of the report on the attendance at meetings by directors;(m)review of the use of the cooperatives services by the directors;(n)review of remuneration paid to any director or member of any committee or Internal auditor in connection with his/her duties in that capacity or his/her attendance at related meetings ;(o)review of quantum and percentage of services provided to non-members vis-a-vis services provided to the members;(p)appeal of a person whose application for membership has been rejected by the board;(q)appeal of a person who has been expelled from membership by the board ;(r)report of activities and accounts related to member education and board and staff training.(2)The following, among other matters considered necessary by the board, may be dealt with by the General Body at its annual or any general meeting :-(a)amendments to articles of association ;(b)removal of directors ;(c)elections/appointments to vacancies on the board ;(d)removal, and consequent appointment, of auditors ;(e)membership of the cooperative in secondary cooperatives ;(f)partnership with other cooperatives ;(g)amalgamation, division, merger, transfer of assets and liabilities;(h)dissolution of the cooperative ;(i)consideration of the Registrar's report of inquiry or reasons for the non-completion of the inquiry.
