(2)The members present at an annual general meeting shall be entitled to—(a)discuss the financial statements of the Corporation as referred to in section 24B and the auditor’s report as referred to in section 25B, which shall be accompanied by the report of the Board as referred to in section 24C, and to adopt the financial statements, along with all the documents which are required to be attached to such financial statements under this Act;(b)discuss and adopt the Annual Report prepared under section 27;(c)approve a declaration of dividend under subsection (1) of section 28B;(d)approve the appointment of directors under subsection (4) of section 4;(e)approve the appointment of auditors under subsections (1) and (4) of section 25 and fix their remuneration under sub-section (7) of section 25.
