Section 31 in The Assam Co-operative Societies Act, 1949
31. General Assembly.
(1)The General Assembly of a registered society shall consist of all those who are eligible to vote at general meeting of the society.(2)(a)Every member of a registered society and every ex-officio member of the Administrative Council or managing body of such society, unless under some temporary disqualification, shall have the right to attend any general meeting of the society and to exercise his vote at such meeting; Provided that the bye-laws of a registered society may prescribe-(i)that a registered society affiliated to such society may have more than one representative entitled to vote at general meeting of the society; and(ii)that only one third of the members of the General Assembly, excluding ex-officio members, may be individual members, the other two-thirds being representatives of affiliated registered societies.(b)When the bye-laws of a registered society contain the provision of sub-section (2) (a) (i), if the member of individual members exceed one-third of the total membership of the society, the individual members shall elect at a special meeting, to be called by the Secretary of the society not more than one month before the annual general meeting in the manner prescribed in the bye-laws for annual general meetings, those individual members who, as the representatives of the body of individual members, shall form the one-third membership of the General Assembly for the purpose of voting at the annual and other meetings of the General Assembly during the ensuring year, only such elected representatives having the right to attend and vote at such general meetings.(3)The Supreme authority of a registered society shall be vested in the General Assembly; provided that during the pendency of any loan or service from the Government or any other creditor secured at the instance of the Government, the supreme authority in respect of any matter adversely effecting the interest of the Government or the said creditor touching such loan or service shall be vested in the State Government for the Registrar, as may be provided in the bye-laws, or any person authorised by them in writing, and may extend to the appointment of officers to hold any of the offices of the society or any persons to be ex officio members of the society even if not members of the society. This Supreme authority of the Government or Registrar may also be exercised in the absence of any loan or service when the Government or Registrar as the case may be deem their intervention to be necessary in the interests of the members of the society or of the co-operative movement in general. The Government or the Registrar, as the case may be may fix the salary of any such appointed officer and declare it to be a charge on the society. They may cancel any such appointments by them.(4)An annual or special meeting of the General Assembly shall be summoned and shall exercise its authority and perform its functions in such manner as may be prescribed in the bye-laws of the society.
