Section 46 in The Delhi Co-operative Societies Rules, 2007
46. General Body Meetings.
(1)Without prejudice to the provisions of section 31 and section 33 of the Act the meetings to be convened by a co-operative society of its general body shall be:-(a)First general body meeting;(b)Annual general body meeting; and(c)Special general body meeting.(2)The first general body meeting of the co-operative society shall be held within one hundred eighty days of its registration by the promoter members for the election of the committee. The interim committee/board selected by the promoter members for the registration of a co-operative society shall hold office till the regular committee is elected. In this meeting, the following business shall be transacted, namely:-(a)Approval of allotment of shares, amount collected and amount spent in connection with registration of the co-operative society before registration;(b)Election of members of the committee.(3)A requisition for a special general body meeting to be convened under section 33 of the Act shall state the object of the such meeting, and shall be signed by at least one fifth of members of the co-operative society or the Registrar, as the case may be, and shall be sent to the registered office of the society and copy to Registrar.(4)On receipt of the requisition as aforesaid, the committee shall consider and convene the special general body meeting or direct its secretary or president to convene the special general body meeting, within the stipulated time of thirty days from the date of receipt of requisition from members or Registrar as the case may be. At special general body meeting no business other than that specified in the notice or as specified by the Registrar, shall be transacted.
