Section 32(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)A general meeting of every society shall be held once at least in every co-operative year for the purpose of-(a)approval of the programme of activities of the society prepared by the committee for the ensuing year;(b)election, if any, in the prescribed manner of the members of the committee other than the nominated members;(c)consideration of the audit report and the annual report;(d)disposal of the net profits; and(e)consideration of any other matter which may be brought forward in accordance with the bye-laws.
