Section 25(3) in Haryana Co-operative Societies Act, 1984
(3)A general meeting of a co-operative society shall be held once in a year for the purpose of -(a)approval of the programme of the activities of the society prepared by the committee for the ensuing year;(b)consideration of the audit report and the annual report;(c)[ review of the performance of the preceding year; [Substituted by Haryana Act No. 19 of 2006.](d)review of the state of affairs of the society including list of defaulters along with amount of default;(e)creation of specific reserves and other funds and utilization thereof;(f)consideration of list of employees who are relatives of office- bearers of the society;(g)conduct of election of the managing committee, when due;(h)amendment of bye-laws;(i)consideration of any other matter in accordance with bye-laws :Provided that nothing in this sub-section shall affect any powers conferred on a committee or any officer-bearer of a society under the rules or the bye-laws framed under this Act.]
