Section 20 in The Bihar Co-operative Societies Rules, 1959
20. [ (1) General Meeting. [Substituted by Letter No. 14/Legal 51/89. 2829 dated 2.9.89.]
- The General Meeting of a registered society shall be of the following kinds :-(a)Preliminary General Meeting.(b)Annual General Meeting.(c)Extraordinary General Meeting.(d)Special General Meeting.(1A)[ Notwithstanding anything contrary contained in this Rule or bye-laws of any co-operative society, the chairperson of the society shall be the delegate of that co-operative society who shall represent that society in the affiliating societies including the General Meetings of such affiliating societies of which that co-operative society is a member:Provided that there shall be no delegate for a society which is under supersession.](2)Preliminary General Meeting. - (a) Within a period of ninety days from the date of the registration of a co-operative society or within such extended period as may be permitted in writing by the Registrar, the society shall hold its first Preliminary General Meeting wherein only such persons, who have signed the application for registration of the society, shall be entitled to participate.(b)For the purposes of the meeting referred to in clause (a), at least fifteen days' notice mentioning the date, time, place and agenda of the meeting shall be issued by the Organiser of the society.(c)Where the Organiser is not available to convene the meeting or he fails to convene the meeting as aforesaid, it shall be convened by the Registrar or any person authorised by him by a general or special order.(d)At the Preliminary General Meeting the following business shall be transacted in the order given below :(i)Election of the person to preside over the meeting (election to be held by show of hands).(ii)Adoption of the registered bye-laws.(iii)Consideration of the statement of accounts since the organisation of the society to the date of the meeting.(iv)Fixation of maximum liability to be incurred by the society till the annual General Meeting of the society is not held.(v)Any other matter which may be necessary in view of the bye-law of the society, and(vi)Constitution of the Managing Committee in accordance with the Act, Rules, and bye-laws of the society.(e)Subject to such instructions as may be issued by the Registrar, the election of the members of the Managing Committee and the Office-bearers of the society shall be conducted by the person presiding the first General Meeting in such manner as may be conductive to fair election and all points of order relating to the election shall be decided by him.(3)Annual General Meeting. - The Managing Committee of a registered society shall within the [six months] [Substituted 'Grace Period' by Notification No. 7-114/2006-7340, dated 26.11.2008.] after the close of the co-operative year convene the Annual General Meeting at which all items of business as prescribed in the bye-laws of the society except the election of the members of the Managing Committee, Officer-bearers thereof and the delegates of the Society, shall be transacted:Provided that if the audit report is not ready, the consideration of it by the General Meeting and the disposal of profits shall be held over till an Extraordinary General Meeting is convened for the said purpose or till the next Annual General Meeting.(4)Extra-ordinary General Meetings. - An Extraordinary General Meeting may be convened at any time by the Managing Committee or on the requisition of one-third of the members of the registered society and in the latter case the Chairman shall call the Extraordinary General Meeting within a month from the date of receipt of the requisition :Provided that the business of the meeting shall not include election of the members of the Managing Committee, the office-bearers thereof and the delegates of the society.(5)Special General Meeting. - (i) Notwithstanding anything contained in the bye-laws of a registered society as to the mode of summoning General Meetings and the object, time and place of such meeting the Registrar, or any person authorised by him or] ["Conducting Officer notified under Rule 21B" may at any time, direct the summoning of a Special General Meeting of the society in such manner and at such time and place as he may fix :] [Substituted by G.S.R. 1 dated 1.2.1997.](ii)[ It shall be incumbent on the Chief Executive of the Co-operative Society to convene a Special General Meeting after notice to the members within thirty days of the receipt of the order under clause (i) above failing which the Registrar or the person authorised by him or the conducting officer may summon the meeting after notice to the members of twenty-one days and such meetings shall have all the powers of a special General Meeting convened according to the bye-laws of the Co-operative Society. [Substituted by G.S.R. 1 dated 1.2.1997.](iii)[ Notwithstanding anything contrary contained in this Rule or bye-laws of any co-operative societies, all the delegates to an affiliating society shall directly participate in the Special General Meeting of such affiliating society.]]
