Section 4 in The Assam Agricultural Farming Corporation Rules, 1973
4. Manner of holding first meeting.
(1)The State Government's representative nominated for each District, Subdivision or Circle, as the case may be, shall call a meeting of the Agriculturists intending to join an Agricultural Farming Corporation and duly approved by the State Government, by intimating clearly the place and time of such meeting as well as the business to be conducted in that meeting.(2)In the said meeting the State Government representative shall preside.(3)A Complete list of intending Agriculturist members of the proposed Corporation and others present in the meeting shall be drawn up and signature of those persons will be obtained in token thereof.(4)The objects of the meeting will be explained by the State Government's representative to the Agriculturists intending to join the Corporation.(5)The meeting may also be addressed by such other persons from among the agriculturists present or other persons as may be allowed to be present by the State Government as its representative.(6)The proposed Memorandum of Association of the Corporation will be read out in detail and explained to the agriculturists present and will later on be placed formally for adoption by the meeting.(7)At least 50 Agriculturists present should approve the Memorandum of Association and agree to abide by its terms and conditions before the Memorandum of Association may be taken to be adopted by the meeting.(8)On the adoption of the Memorandum of Association the State Government representative and at least one-fifth of the Agriculturists present in the meeting shall sign three copies of the Memorandum of Association so adopted in the meeting.
