Section 30(1) in Multi State Co-Operative Societies Act, 1984
(1)Every multi-State co-operative society shall, within such period as may be prescribed, after the close of the year, call a general meeting of its members in the manner prescribed for the purpose of -(a)consideration of the audit report and annual report;(b)disposal of net profits;(c)approval of the programme of activities for the ensuing year:(d)amendment of bye-laws;(e)election, if any, of the members of the board, other than nominated members, subject to the provisions of Section 35.Provided that the Central Registrar may, by general or special order, extend the period for holding such meeting for a further period not exceeding three months:Provided further that if in the opinion of the Central Registrar no such extension is necessary or such meeting is not called by the multi-State co-operative society within the extended period, if any granted by him the Central Registrar or any person authorised by him in this behalf may call such meeting in the manner prescribed, and that meeting shall be deemed to be a general meeting duly called by the society and the Central Registrar may order that expenditure incurred in calling such a meeting shall be paid out of the funds of the society or by such person or persons who, in the opinion of the Central Registrar, was or were responsible for the refusal or failure to convene the general meeting.
