Section 34 in The Meghalaya Co-operative Societies Act, 2015
34. Administrative Council.
- The management of every registered society shall vest in the managing body of the society except in the case of a society which for administrative convenience necessitated by reasons such as wide area of operation that responsibility shall vest in an Administrative Council. The Administrative Council, the managing body and committees of a society shall be constituted in accordance with the bye-laws of the society which shall specify the composition of such bodies their powers functions, duties method of summoning meetings and procedure.
