Section 59(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)At the first [general body meeting] [Substituted 'general meeting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).], the following business shall be transacted;-(i)Election of a president for the meeting;(ii)Admission of new members;(iii)receiving a statement of accounts and reporting all transactions entered into by the promoter upto 14 days before the meeting.(iv)Constitution of a provisional committee until regular elections are held under the bye-laws. The provisional committee shall have the same powers and functions as the committee elected in accordance with the bye-laws [and under the provisions of the Act;] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](v)Fixing the limit up to which the funds may be borrowed;(vi)Any other matter which has been specifically mentioned in the bye-laws [and under the provisions of the Act.] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
