Section 28(2) in The Orissa Self-Help Co-operatives Act, 2001
(2)The following and other matters when considered necessary by the board, shall be dealt with by the general body at its annual or any general body meeting;(a)election of directors;(b)amendments of articles of association;(c)removal of President, Vice-President and directors;(d)elections/appointments to casual vacancies in the board;(e)removal, and consequent appointment, of auditors;(f)membership of the Co-operative in Secondary Co-operatives;(g)partnership with other Co-operatives;(h)amalgamation, division, merger, transfer of assets and liabilities;(i)dissolution, of the Co-operative and appointment of the liquidator; and(j)consideration of the Register's report of inquiry or reasons for the non-completion of the inquiry :Provided that such meeting of General Body considering the removal of President or Vice-President shall not be presided by President or Vice-President against whom such resolution is to be considered.
