Section 32 in Himachal Pradesh Co-Operative Societies Act, 1968
32. Annual general meeting.
(1)A general meeting of every society shall be held once at least in every co-operative year for the purpose of-(a)approval of the programme of activities of the society prepared by the committee for the ensuing year;(b)election, if any, in the prescribed manner of the members of the committee other than the nominated members;(c)consideration of the audit report and the annual report;(d)disposal of the net profits; and(e)consideration of any other matter which may be brought forward in accordance with the bye-laws.(2)Such meeting shall be held not more than 15 months after the date of the last preceding meeting held under sub-section (1):Provided that the Registrar may, by general or special order, extend the period for holding such meeting for a further period not exceeding three months:Provided further that if, in the opinion of the Registrar, no such extension is necessary, or if such meeting is not called by the society within the extended period (if any) granted by him, the Registrar or any person authorised by him may call such meeting in the manner prescribed and that meeting shall be deemed to be general meeting duly called by the society; and the Registrar may order that the expenditure incurred in calling such a meeting shall be paid out of the funds of the society or by such person or persons who, in the opinion of the Registrar, were responsible for the refusal or failure to convene the general meeting.
