Section 20(2) in The Bihar Co-operative Societies Rules, 1959
(2)Preliminary General Meeting. - (a) Within a period of ninety days from the date of the registration of a co-operative society or within such extended period as may be permitted in writing by the Registrar, the society shall hold its first Preliminary General Meeting wherein only such persons, who have signed the application for registration of the society, shall be entitled to participate.(b)For the purposes of the meeting referred to in clause (a), at least fifteen days' notice mentioning the date, time, place and agenda of the meeting shall be issued by the Organiser of the society.(c)Where the Organiser is not available to convene the meeting or he fails to convene the meeting as aforesaid, it shall be convened by the Registrar or any person authorised by him by a general or special order.(d)At the Preliminary General Meeting the following business shall be transacted in the order given below :(i)Election of the person to preside over the meeting (election to be held by show of hands).(ii)Adoption of the registered bye-laws.(iii)Consideration of the statement of accounts since the organisation of the society to the date of the meeting.(iv)Fixation of maximum liability to be incurred by the society till the annual General Meeting of the society is not held.(v)Any other matter which may be necessary in view of the bye-law of the society, and(vi)Constitution of the Managing Committee in accordance with the Act, Rules, and bye-laws of the society.(e)Subject to such instructions as may be issued by the Registrar, the election of the members of the Managing Committee and the Office-bearers of the society shall be conducted by the person presiding the first General Meeting in such manner as may be conductive to fair election and all points of order relating to the election shall be decided by him.
