Section 35 in Punjab Self-Supporting Co-operative Societies Act, 2006
35. Functions and duties of general body.
- The general body of a self-supporting co-operative society shall subject to the provisions of this Act, perform the following functions and duties, namely:-(a)election and removal of Directors;(b)consideration of the budget;(c)consideration of the annual report of activities. audited financial statements of accounts and the auditors' report relating to the previous financial year;(d)consideration of the report on deviations if any, from the approved budget relating to the previous financial year;(e)disposal of surplus and management of deficit relating to previous financial year;(f)creation and utilization of reserve fund and other funds;(g)review of the report on the attendance of the meetings of the Board attended by the Directors;(h)review of the use of the services rendered by the self-supporting co-operative society;(i)review of the remuneration paid to any of the Director and internal auditor in connection with duties performed by him;(j)review of the activities relating to education and training of members. Directors and staff of a self-supporting co-operative society;(k)appointment of auditors and fixing their remuneration;(l)consideration of making amendments of bye-laws;(m)consideration of membership of a self-supporting co-operative society;(n)collaboration, formation of subsidiary units and partnership with other self-supporting co-operative societies or co-operative societies; or any other organizations;(o)amalgamation, division, merger or transfer of assets and liabilities and conversion of a self-supporting co-operative society into another self-supporting co-operative society;(p)dissolution of a self-supporting co-operative society;(q)consideration of the Registrar's report of inquiry; and(r)consideration of any other matter, which the Board may deem necessary to be considered by the general body.
