Section 28 in The Orissa Self-Help Co-operatives Act, 2001
28. Functions, responsibilities and powers of general body.
(1)The following and such other matters, as are considered necessary by the board, shall be dealt with by the general body at its annual general body meeting :(a)long term plan and budget;(b)annual operational plan and budget for the current financial year;(c)appointment of auditors for the current financial year;(d)annual report of activities for the previous financial year;(e)annual audited statements of accounts, and the auditor's report relating to the previous financial year;(f)report on deviations, if any, from the approved budget relating to the previous financial year;(g)disposal of surplus, if any, of previous financial year;(h)management of deficit, if any, of previous financial year;(i)creation of specific reserves and other funds;(j)actual utilisation of reserves and other funds;(k)report on the attendance at meetings by directors;(l)use of the Co-operative's services by the directors;(m)remuneration paid to any director or member of any committee or internal auditor in connection with his/her duties in that capacity or his/her attendance at related meetings;(n)quantum and percentage or services provided to non-members vis-a-vis services provided to the members;(o)appeal petition of a person whose application for membership has been rejected by the board;(p)appeal petition of a person whose membership has been terminated by the board;(q)report of activities and accounts related to education and training of members of the board and Co-operative and staff thereof; and(r)appointment of liquidator on suggestion of the board.(2)The following and other matters when considered necessary by the board, shall be dealt with by the general body at its annual or any general body meeting;(a)election of directors;(b)amendments of articles of association;(c)removal of President, Vice-President and directors;(d)elections/appointments to casual vacancies in the board;(e)removal, and consequent appointment, of auditors;(f)membership of the Co-operative in Secondary Co-operatives;(g)partnership with other Co-operatives;(h)amalgamation, division, merger, transfer of assets and liabilities;(i)dissolution, of the Co-operative and appointment of the liquidator; and(j)consideration of the Register's report of inquiry or reasons for the non-completion of the inquiry :Provided that such meeting of General Body considering the removal of President or Vice-President shall not be presided by President or Vice-President against whom such resolution is to be considered.
