Section 30 in Rajasthan Co-operative Societies Act, 1965
30. Annual general meeting.
(1)Every co-operative society shall, within the time prescribed therefor, call an annual general meeting for the purpose of-(a)approval of the programme of the activities of the societies prepared by the committee for the ensuing year:(b)election, if any. in the prescribed manner of the members of the committee other than 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:Provided that if no such meeting is called within the time aforesaid, the Registrar or any person authorised by him may call such meeting in the manner prescribed, and that meeting shall be deemed to be a general meeting fully called by the society:Provided further that the Registrar may order that the expenditure incurred in calling such a meeting under the foregoing proviso shall be paid out of the funds of the society or by such person or persons who, in the opinion of the Registrar, were responsible for the refusal or failure to convene the general meeting.(2)At every annual meeting of a society, the committee shall lay down before the society, a balance sheet and profit and loss account for the year in the manner prescribed by the Registrar by general or special order for any class or classes of societies.Explanation. - In the case of a society not carrying on the business for profit, an income and expenditure account shall be placed before the society at the annual general meeting instead of profit and loss account: and all references to profit and loss account, and to "profit" or "loss" in this Act. shall be construed in relation to such society as references respectively, to the "excess of income over expenditure" and "excess of expenditure over income".(3)There shall be attached to every balance sheet laid before the society in general meeting, a report by its committee, with respect to (a) the state of the society's affairs; (b) the amounts, if any, which it proposes to carry to any reserve either in such balance sheet, or in specific balance sheet; (c) the amounts if any, which it recommends should be paid by way of dividend, bonus, or honoraria to honorary workers: and (d) list of defaulters along with the amounts outstanding against each of them. The committee's report shall also deal with any changes, which have occurred during the year for which the accounts are made up in the nature of the society's business. The committee's report shall be signed by its Chairman, or any other member authorised to sign on behalf of the committee.(4)At every annual general meeting, the balance sheet, the profit and loss account, the audit memorandum submitted by auditor appointed under section 68 and the compliance report of the previous year's reports and the committee's report shall be placed for adoption and such other business will be transacted as may be laid down in the bye-laws and of which due notice has been given.(5)If default is made in calling a general meeting within the period prescribed therefor under sub-section (1), or in complying with subsections (2), (3) or (4), the Registrar may, by order, declare any officer or member of the committee whose duty it was to call such a meeting or comply with sub-sections (2), (3) or (4) and who without reasonable excuse failed to comply with any of the aforesaid sub-sections, disqualified for being elected or being an officer or a member of the committee for such period not exceeding three years, as he may specify in such an order and, if the officer is a servant of the society, impose a penalty on him of an amount not exceeding one hundred rupees:Provided that no order of disqualification or imposition of penalty under this sub-section shall be made without-(a)giving such officer or member of the committee or servant of the society, an opportunity to call the general meeting of the society or comply with the requirements of sub-sections (2). (3) and (4), within the time specified by the Registrar, and such officer or member of the committee or servant of the society has failed to do so within such time; and(b)giving such officer or member of the committee or servant of the society, a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.(6)Any penalty imposed under sub-section (5) may be recovered in the manner provided by the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), for the recovery of fines imposed by a Magistrate, as if such fine was imposed by the Magistrate himself.
