Section 49(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)Every Society shall within [a period of six months of] [Substituted 'three months before' by C.G. Act No. 6 of 2013, dated 13.2.2013.] the close of financial year call a general meeting of its members for the following purposes of -(a)approval of the programme of the activities of the society prepared by the committee for the ensuing year;(b)Election, if fallen due, of the members of the committee.Explanation. - Election of the committee shall be deemed to have fallen due, if the term of the committee comes to an end within a period of three months from the date of the annual general meeting.(c)consideration of the audit report, if received and the annual report;(d)disposal of the net profit;(e)consideration of any other matter which may be brought forward in accordance with the bye-laws; and(f)presenting the budget for the next co-operative year :Provided that the Registrar may, save the meeting in which elections are to be held on expiration of the term of the committee specified in sub-section (7-A), extend the period for holding such meeting, by a further period not exceeding three months :Provided further that in respect of a society where an order of liquidation has been issued under Section 69, annual general meeting shall not be necessary to be called.(g)[ appointment of Auditor for next financial year.] [Added by C.G. Act No. 6 of 2013, dated 13.2.2013.](1-A) The election of the members of the Committee, Chairman, Vice-Chairman, President, Vice-President and representatives, if any shall be conducted by the Returning Officer in the prescribed manner.
