Section 32 in The U.P. Co-operative Societies Act, 1965
32. Annual general meeting.
(1)A meeting of the general body of a co-operative society (hereinafter referred to as the annual meeting) shall be held, once in a co-operative year within such period as may be prescribed, for the purposes of-(a)approval of the programme of the activities of the society prepared by the -committee of management for the ensuing co-operative year;(b)[* * *] [Clause (b) Omitted by U.P. Act No. 17 of 1994 (w.e.f. 28-5-94) ](c)consideration of the balance sheet and the annual report for previous co-operative year unless the audit has not been completed within the period specified in the rules;(d)consideration in the prescribed manner of the audit certificate and the audit report for previous co-operative year unless the audit has not been completed within the prescribed period;(e)fixation of the maximum liability of the society for the ensuing co-operative year;(f)disposal of the net profits;(g)consideration of the budget for the ensuing co-operative year; and(h)consideration of any other matter as may be brought before it in accordance with the bye-laws.(2)Notwithstanding anything contained in Section 31, it shall be the duty of the secretary, and in the absence of the secretary, of the Chairman of the committee of management, to call the annual general meeting in accordance with the provisions of sub-section (1), failing which the Registrar, or any person duly authorised by him in this behalf, may call the annual general meeting.
