Section 28(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(2)The following, among other matters considered necessary by the board, may be dealt with by the General Body at its annual or any general meeting :-(a)amendments to articles of association ;(b)removal of directors ;(c)elections/appointments to vacancies on the board ;(d)removal, and consequent appointment, of auditors ;(e)membership of the cooperative in secondary cooperatives ;(f)partnership with other cooperatives ;(g)amalgamation, division, merger, transfer of assets and liabilities;(h)dissolution of the cooperative ;(i)consideration of the Registrar's report of inquiry or reasons for the non-completion of the inquiry.
