Section 25 in West Bengal Co-operative Societies Rules, 2011
25. Chairman of General Meeting.
(1)(a) The Chairman, or in his absence the Vice-Chairman shall preside over Annual or Special General Meeting or Half-yearly General Meeting and in the absence of the both, one of the Directors in the panel mentioned in sub-rule (1) of rule 36 in the order of their names in the panel, shall preside over the meeting. And in absence of all in the panel, the members present shall elect one from amongst themselves to be the Chairman of the meeting.(b)Where there is no Board or the Board cannot function for any reason the members present shall elect one from amongst themselves to be the Chairman of the meeting.(c)If the Chairman of the meeting is a candidate for election, that item of agenda of the meeting shall be presided over in terms of clause (a) as if the Chairman is absent.(d)After completion of discussion on every agendum, the Chairman shall declare the resolution adopted or decision taken in the meeting before taking up the next agendum.(e)At the conclusion of the meeting the proceedings shall be signed by the Chairman or Chairmen within three working days from the time the meeting concluded and entered in the book kept for the purpose:Provided that if an election officer is appointed by the Election Commission or by the Registrar, the meeting dealing with the election agendum shall be presided over by the election officer who shall sign the portion of the proceedings of the election.(2)The Chairman shall maintain order in the meeting. He shall conduct the proceedings in such manner as may be conducive to expeditious and effective disposal of business and shall decide all points of order and his decision thereon shall be final. The Chairman may direct any member to withdraw for improper conduct and the member so directed shall immediately withdraw and shall not participate in the deliberations of the meeting and shall not be entitled to vote without the permission of the Chairman. In the event of disorder the Chairman may adjourn the meeting to a date not later than one month from the date of adjournment. He shall declare simultaneously in the meeting the place, date and hour of adjourned meeting and the remaining agenda to be discussed in such meeting. Notice for such meeting shall be issued only to the absentee members and shall also be fixed in the Notice Board of such Co-operative society. The meeting shall not be adjourned for the second time.(3)Where the business of the general meeting cannot be completed in course of one sitting, the meeting shall be adjourned by the Chairman to the same day in the next week at the same place and time. No notice for the adjourned meeting is required to be issued. The meeting shall not be adjourned for the second time.(4)The Board may by resolution invite any person whose expert opinion may be beneficial to the society to remain present at any meeting for expressing his opinion if called for by the Chairman.
