Section 60 in The Karnataka Souharda Sahakari Act, 1997
60. Meetings.
(1)The number of board meetings and general meetings shall be specified in the bye-laws of the Federal Co-operative:[Provided that the board shall conduct not less than six board meetings and one general meeting in a cooperative year;Provided further that the annual general meeting shall be held within twenty fifth day of September of every year.] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.](2)[The board of the Federal cooperative may convene special general meeting at any time as per its needs, but shall convene] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] a special general meeting within thirty days of receipt of a requisition to this effect from not less than one tenth of members of the Federal Co-operative or as provided in the bye-laws and any such requisition shall contain the reasons for conducting such meeting.(3)In the event of failure by the Federal Co-operative to call such meeting, the Registrar shall convene such general meeting within sixty days of receipt of such a request made to him by not less than one tenth of the members of the Federal Co-operative.(3A)[ The quorum for a general meeting shall be as specified in the bye-laws, but shall not be less than twenty percent of the members eligible to vote at the meeting. If there is no quorum at the time of transaction of any business in any general meeting, such business shall not be transacted.(3B)The quorum for a meeting of the board shall be as specified in the bye-laws but shall not be less than the number next to fifty per cent of the strength of the board. If there is no quorum at the time of transacting any business in any meeting of the board, such business shall not be transacted.] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.](4)The Chief Executive of the Federal Co-operative shall record in the minute's book minutes of all proceedings of every general meeting and of every meeting of the board of the Federal Co-operative.(5)Such minutes shall be communicated to all persons invited for the meeting within thirty days of the conclusion of the meeting.(6)The minutes so recorded shall be signed by the person who chaired the said meeting
