Section 20(1) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(1)Subject to the provisions of this Act and the bye-laws, the ultimate authority of a Co-operative Society shall vest on its general body:Provided that where, because of spread of number of members, a Co-operative Society feels the need for constituting a Representative General body for more effective decision making, it may constitution a Representative General body in such manner and with such functions as may be specified in the bye-laws.
