Section 36 in Punjab Self-Supporting Co-operative Societies Act, 2006
36. Meetings of the general body of a self-supporting co-operative society.
(1)The Board may, at any time, call a meeting of the general body of the self-supporting co-operative society:Provided that the annual meeting of the general body of the self-supporting co-operative society, shall be called with in a period of one hundred twenty days after the close of the financial year to consider and approve all or any of the functions and duties mentioned in section 35.(2)If the Board fails to hold an annual general meeting as provided under sub-section (1), the Registrar can hold such meeting either by himself or through an officer authorised by him and such meeting shall have the same effect as if, it was convened by the Board itself.(3)The meeting of the general body shall be presided over by the President of the self-supporting co-operative society. In case, the President is not present, the meeting shall be presided over by the Vice-President of the self- !Supporting co-operative society. In the absence of both the President and the Vice-President, the members present in the meeting shall choose one of the members to preside over the meeting.(4)If the audited annual financial statement of accounts and annual report of activities of the self-supporting co-operative society for the previous financial year are not sent to each member by the Board, alongwith the notice to attend the annual general meeting by registered post, all Directors of the Board shall cease to hold their offices on the date of the annual general meeting.(5)After the registration of a self-supporting co-operative society, the first meeting of the general body of such society shall be held within a period of six months from the date of its registration to transact the following business, namely:-(a)approval of accounts relating to expenses before the registration of the self-supporting co-operative society:(b)fixing the limit up to which, the funds may be raised by such society; and(c)any other matter which has specifically been mentioned in the bye-laws to be considered in such meeting.(6)The quorum for general body meeting shall not be less than twenty-five per cent of the members eligible to vote or five hundred members eligible to vote, whichever is less.
