Section 36 in The Chhattisgarh Co-operative Societies Rules, 1962
36. President of general meeting.
- The President or in his absence the Vice-President or in the absence of both a member elected by the members present at the meeting shall preside over the general meeting:Provided that a general meeting convened under sub-rule (1) of Rule 34 shall be presided over by a member elected by the members present at such meeting:[Provided further that where the term of the committee of a society has expired under clause (in) of sub-section (7-A) of Section 49, or the powers of the committee are deemed to have been vested in Registrar under sub-section (8) of Section 49, or the committee of the society has been removed under sub-section (1) of Section 52-A, or the committee of the society has been superseded or suspended under Section 33, or a person or committee has been appointed under sub-section (13) of Section 53; the general meeting shall be presided over by such person as may be authorised by the Registrar.] [Substituted by notification No. F-5-3-91-XV-1, dated 18-4-91.]
