Section 27(1) in Karnataka Co-Operative Societies Act, 1959
(1)Every co-operative society shall convene a general meeting of its members once in a year before thirtieth day of September for the purpose of,-(a)consideration of annual report presented by the committee;(b)consideration of latest available audit report and the report of the committee thereon;(c)consideration of inquiry report, if any;(d)disposal of net profits;(e)review of operational deficit, if any, and programme to reduce such deficit;(f)approval of the programme of activities of the society prepared by the committee for the ensuing year;(g)approval of the annual budget;(h)creation of specific reserve and other funds;(i)approval of membership of the co-operative society in other co-operative societies;(j)review of annual report and accounts of any subsidiary organization, if any;(k)perusal of list of the employees recruited who are relatives of members of the committee or the Chief Executive;(l)amendment of bye-laws;(m)formation of code of conduct for the members of the committee, office bearers and employees of the co-operative society;(n)note on admission and termination of members; and(o)consideration of any other matter which may be brought forward in accordance with the bye-laws.[Provided that the Registrar may by special order extend the period for holding such meeting by a period not exceeding six months]
