Section 21 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
21. Meeting of the General Body.
- The Meeting of the General Body shall be convened in the manner mentioned below:(a)Ordinary General Meeting. - The Board of Directors may call a General Meeting of the General Body for the transaction of the business of the Federation whenever necessary, which shall be called ordinary General Meeting.(b)Extraordinary General Meeting. - The Board of Directors shall call a General Meeting of the General Body of the Federation within one month after the receipt of a requisition in writing from the Registrar or from at least one-fifth of the members of the General Body of the Federation. In default of the Board of Directors to call such a meeting, the Registrar or any person authorised by him in this behalf shall have the power to call the extraordinary meeting at such place and time as he may direct. Such a meeting shall have all the powers and be subject to the same rules as a meeting called according to these bye-laws, but no business other than that mentioned in the letter of requisition shall be transacted at such a meeting.(c)Annual General Meeting. - The Federation shall hold its Annual General Meeting once every year preferably after the annual returns have been submitted and its accounts have been audited under section 64 of the Act, but not later than 31st December or within such period as may have been extended by the Registrar under Rule 90:Provided that on introduction of a concurrent Audit. the Federation shall hold its Annual General Meeting before 30th September every year.Without prejudice to the powers conferred under sub-section (2) of section 32 of the Act, Board of Directors shall fix the date and time of the Annual General Meetings.The Annual General Meeting shall transact the following business -(i)To confirm the proceedings of the previous general body meeting,(ii)Approval of the programme of the activities of the Federation prepared by the Board of Directors for the ensuing co-operative year,(iii)Consideration of the Balance sheet and the Annual Report for the previous co-operative year unless the audit has not been completed within the period specified in the Rules,(iv)Consideration in the prescribed manner of the auditors certificate and the audit report for the previous co-operative year unless the audit has not been completed within the prescribed period(v)Fixation of the maximum liability of the Federation for the ensuing co-operative year,(vi)Disposal of the net profits in accordance with the Act, Rules and these Bye-laws,(vii)Consideration of the budget for the ensuing co-operative year,(viii)To approve the excess expenditure over the sanctioned budget,(ix)To appoint auditors and fix their remuneration,(x)To consider expulsion of members as recommended by the Board in accordance with the bye-laws,(xi)Consideration of other matter which may be necessary under the express provisions of the bye-laws or which may brought before it either by the Board of Directors or with the permission of the Chairman of the meeting in accordance with the provision of the Act, Rules. and these Bye-laws,(xii)Election of the members of the Board of Directors in accordance with the provisions of the Rules and these Bye-laws.
