Section 45 in Mizoram Cooperative Societies Act, 2006
45. Constitution, power and functions of general body.
(1)The general body of a co-operative shall consist of all the members of co-operative(2)Where the area of operation of the co-operative is far and wide that it shall be neither possible nor feasible for all members to meet in one place without much inconvenience, the bye-laws may provide for the constitution of smaller representative general body consisting of delegates of members of cooperative either elected or selected in accordance with the provisions of Act, rules and bye-laws and in such cases, the smaller representative general body shall exercise all or such powers of the general body as prescribed or specified in the bye-laws of the cooperative.(3)The ultimate authority of co-operative shall, subject to the provisions of the Act, rules and bye-laws, vest in the general body consisting of its own members and any reference under this Act to general body shall equally apply to the representative general body wherever exists.(4)The representative general body, however, shall not have the right to amend bye-laws of co-operative except those in relation to which the bye- laws have delegated the power of amendment to the representative general body.
