Section 26 in Himachal Pradesh Co-Operative Societies Rules, 1971
26. Annual General Meeting.
- A general meeting of every Co-operative Society, to be called annual general meeting, shall be held within 15 months from the date of its registration, and thereafter as provided in section 32 of the Act. The original general meeting held for the purpose of forming and applying for registration of a proposed society shall be deemed to be a regular general meeting under section 32 of the Act.The rule lays down the time within which the annual general meeting is to be convened after registration of the society.
