Section 58(3) in The Goa Co-operative Societies Act, 2001
(3)Subject to the provisions of this Act and the bye-laws, the following matters shall be dealt with by the general body in the general meetings:-(a)amendments to bye-laws;(b)removal of directors;(c)consideration of-(i)annual audited financial statement of the society and its subsidiaries, if any;(ii)annual report of activities;(iii)auditors report and audit rectification report.(iv)annual operational plan and budget.(v)Approval of excess budgetary expenditure of the previous year;(vi)long term perspective plan and budget, if any;(vii)special audit report or inquiry report, if any;(d)appointment and removal of statutory auditors of mutually aided society;(e)appropriation of net surplus;(f)management of deficits;(g)fixation of remuneration and other facilities to be allowed to the chairman, any directors or member of any committee or internal auditor in connection with his duties in that capacity or his attendance at related meetings;(h)amalgamation, division re-constitution and partnership with any other society;(i)sale and disposal of business undertakings;(j)dissolution of society;(k)all other functions expected of the general body under the other provisions of this Act.
