Section 32 in The Assam Co-operative Societies Act, 1949
32. Annual meeting of General Assembly.
(1)A general meeting to be termed the annual general meeting of the General Assembly of a registered society shall be held at least once in every co-operative year for the purpose of-(a)electing members to the Administrative Council, managing body and other committees of the society, the Chairman, Vice-Chairman and other office bearers, as may be provided in the bye-laws, and fixing such fees, salaries or other remuneration as prescribed in the bye-laws:Provided that the State Government may prescribe by rules the tenure of office of the elected members of the Administrative Council, managing body and other Committees and also the qualifications necessary for the office bearers and the employees;(b)electing internal auditor or auditors who shall not be members of the Administrative Council of governing body, and fixing the renumeration;(c)considering the annual report of the Administrative Council or if there be no Administrative Council of the managing body, audit report and audited annual accounts and balance sheets and reviewing the working of the society during the preceding co-operative year;(d)deciding how profits are to be distributed in accordance with the bye-laws;(e)passing the annual budget and approving the programme of work for the ensuing year;(f)fixing the maximum amount of liability to be incurred during the ensuing year and the maximum rate of interest payable on deposits; and(g)considering such other business as may be placed before the meeting in accordance with the bye-laws :Provided that notwithstanding anything to the contrary contained in this Act or rules made thereunder or bye-laws of any society, the Registrar may direct that the first annual general meeting of any registered society shall be held on a date to be fixed by him (which shall be a date within one hundred and eighty days of the registration of the society) to elect the office bearers of the society according to the procedure and manner prescribed in the bye-laws of the society and the officer bearers so elected shall assume office on the conclusion of the general meeting in which they are elected in replacement of the managing committee elected at the time or inaugural general meeting of the society.(2)Such a meeting shall be held within 60 days from the date or expiry of the preceding co-operative year :Provided that if for any reason the meeting cannot be held within the date fixed by the Registrar any society may by application made within the aforesaid period of 60 days and addressed to the Registrar, pray for extension of time for holding the meeting stating the grounds for which in the opinion of the society, the meeting cannot be held. The grounds for which the Managing Body should not stand dissolved under sub-section (4) below should also be stated in the application, if any, made for extension. The period for which the extension is sought for shall also be specifically stand in the application.(3)When an application for extension is made under the preceding sub-section, the Registrar may, if he is of opinion that extension should be granted and that there are good grounds for which the Managing Body should not stand dissolve under sub-section (4) below, by order grant extension for any period not exceeding 30 days from the date of passing the order. If the Registrar is of opinion that no extension should be granted he shall, by an order passed to that effect, reject the same. In both the cases, the order passed shall be communicated under registered post to the society applying for extension.(4)If any society fails to hold the meeting within the period of 60 days mentioned in sub-section (2) or when an application is made for extension under the proviso to sub-section (2) within the period so extended or when no extension is granted, before the expiry of 20 days from the date on which the order rejecting the application for extension is communicated, the Administrative Council and/or the Managing Body of the society shall stand dissolved from the date of expiry of the aforesaid period.(5)When the Administrative Council and/or Managing Body are dissolved under sub-section (4), the Registrar may appoint an officer or officers or any ad hoc body to manage the affairs of the Administrative Council and Managing Body till the new Body is elected or formed.(6)The officer or officers or the ad hoc body appointed by the Registrar under sub-section (5) shall arrange to hold the annual meeting of the general assembly which shall be held within ninety days of such appointment:Provided that the State Government may allow in its discretion such further time, as may be considered necessary but no exceeding one year for holding of such meeting.
