Section 20(6) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(6)compliance report relating to audit, special audit and/or inquiry, if any;(d)approval of appointment and removal of auditors;(e)disposal of surplus;(f)management of deficit;(g)creation of specific reserves and other funds;(h)review of actual utilisation of reserves and other funds;(i)review of the Chief executives report of the attendance at meeting by Directors and review of the business done with the Co-operative Society by the Directors;(j)appointment, reconstitution and disbanding on the Representative General body;(k)remuneration payable to any Director or internal auditor in connection with his duties in that capacity or his attendance at related meetings;(l)membership of the Co-operative Society in federation;(m)collaboration with other organisation and its review;(n)promotion of subsidiary organisations and review;(o)dissolution of the Co-operative Society; and(p)all other functions expected of the general body under the other provisions of this Act.
