Section 44 in Goa Co-operative Societies Rules, 2003
44. Election to representative general body.
(1)The representative general body of a society shall be elected by forming representative group of members of that society having more than 5000 individual members.(2)Representative group of members shall be formed of such number of members as may be laid down in the bye-laws of the society having relation to the total membership of the society so that representative groups shall not be less than 50 and more than 500.(3)The representative groups shall be formed in such manner as may be decided by the board of directors of the society either in alphabetical order or numerical or alphanumerical or geographical order or as per the constituencies in the bye-laws of the society. The number of members in each representative group shall be equal as far as possible. In forming the representative group, the geographical continuity shall be maintained. A group representative shall be of each class of member separately in case of society having different classes of members as per the provisions in the bye-laws of the society.(4)The election of the group representative shall be held in the same manner and according to the same procedure as provided in Chapter VII of the Rules for the election of the board of directors.(5)Group representative elected in accordance with the procedure laid down in this rule shall be called a delegate.(6)The number of groups representative will be decided by the board of directors of the society which is in office on the date of coming into force of the Act.
