Section 20(2) in Himachal Pradesh Societies Registration Act, 2006
(2)Without prejudice to the generality of the provisions of subsection (1), the general meeting of a Society shall be held at least once in every financial year for the purpose of-(a)approval of the programme of activities of the Society prepared by the Governing body for the ensuing year;(b)election, if any, in the prescribed manner of the members of the Governing body other than the nominated members;(c)consideration of the audit report and the annual report; and(d)consideration of any other matter, which may be brought before, in accordance with the regulations of the Society.
