Section 22 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
22.
(1)In addition to the powers and the duties of the General Body to transact the above business in its Annual General Meeting and subject to the provisions of the Act, the Rules and these bye-laws, it shall have the following powers and duties-(a)to hear appeals, if any. against the decision of the Board of Directors,(b)to frame business regulations for the conduct of the business of the Federation including I.A. rules for its Directors and the delegates,(c)to amend the bye-laws,(d)to consider the inspection notes of the Registrar or his subordinates along with the report of the Board of Directors thereon,(e)to consider and determine the nature and extent of the promotional activities and other assistance programme for the member societies to be undertaken by the Federation,(f)any other matter except amendment of bye-laws or expulsion of any member with the permission of the Chairman of the General Body Meeting.(2)The powers and duties mentioned in items (a), (b),(d) and (e) of sub-clause (1) above may be exercised by the Annual General Meeting.
