Section 27(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)There shall be a general body of every cooperative consisting of all the members of such cooperative :Provided that where the general body of a cooperative decides that the size, spread or types of its members requires a representative body for more effective decision making, its articles of association may provide for smaller body called representative general body decide from the members, to be formed in such a democrats manner with such functions and powers, and such relations with members as may be specified in the articles of association.
