Section 45(2) in Goa Co-operative Societies Rules, 2003
(2)At the first general meeting, the following business shall be transacted, namely:-(i)Election of a President for the meeting;(ii)Admission of new members;(iii)Receiving a statement of accounts and reporting all transactions entered into by the chief promoter upto 14 days before the meeting;(iv)Constitution of a provisional board of directors until regular elections are held under the bye-laws or under section 66 of the Act.The provisional board of directors shall have the same powers and perform the same functions as the board of directors elected in the regular elections;(v)Fixing the limit upto which the funds may be borrowed;(vi)Any other matter which has been specifically mentioned in the bye-laws.
