Section 29B in The Orissa Co-operative Societies Rules, 1965
29B. Duty and Responsibility towards the General Body.
(1)It shall be the duty and responsibility of the Chief Executive to place before the meeting of the General Body -(a)exhaustive memoranda on each matter in respect of which the General Body is competent to make a review under Sub-Section (2) of Section 29 and such other matters as may be on the agenda of the meeting, and endorse copies thereof to the President and each member of the Committee in advance of the date of the General Body Meeting;(b)all proposals relating to matters specified in Clauses (a), (j), (k), (l) and (o) of Sub-Section (2) of Section 29 received from the members up to two months prior to the date of the meeting of the General Body, along with the considered views of the committee on each such proposal:Provided that no such proposal will be entertained unless it is made in writing to the Chief Executive, under the signature of at least twenty members or one-tenth of the total number of members of the Society whichever is less;(c)a detailed report in respect of each vacancy in the office of member or President of the Committee which has remained vacant for a period of three months or more; and(d)each audit, inspection, inquiry, annual report including the Annual Report of the Auditor-General and directive of the Government, if any, received since the last meeting of the General Body alongwith a statement of action taken by the Committee thereon.(2)(i)If any operational deficit is found to have been caused due to any failure on the part of a member or President of the Committee of the Society during any review of such deficit by the General Body under Clause (i) of Sub-Section (2) of Section .29, which is not allocable on any member of the Society under the said clause, the General Body may give a directive to the Committee or the Chief Executive whomsoever, it may deem proper to recover such deficit or portions thereof from such member as may be specified in the directive by instituting legal proceedings or advise the Registrar to take such action as the Registrar may deem proper against the Committee or the member or President thereof, under the appropriate provisions of the Act.(ii)The Chief Executive shall comply with the directives forthwith and in no case, later than a period of one month from the date of the meeting of the General Body in which the directive is given.(iii)If any operational deficit is found allocable on any member or members of the Society and is allocated accordingly during any review of such deficit by the General Body under Clause (i) of Sub-Section (2) of Section 29, the deficit allocated shall be deemed to be dues payable to the Society by the member concerned and shall be realised, if not paid by the member within a period of three months from the date of such allocation, by instituting legal proceedings by the Chief Executive within a period of one month from the date of expiry of the aforesaid three months.]
