Section 31 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
31. Functions, responsibilities and powers of general body.
(1)The following matters, among such officer matters as are considered necessary by the board, shall be dealt with by the general body at its annual general meeting, namely :-(a)election, if fallen due, of the directors or delegates;Explanation : - Election of the directors or delegates shall be deemed to have fallen due, if the term of such board or delegate general body comes to an end within a period of three months from the date of the annual general meeting.(b)consideration of the long term plan and budget, when required;(c)consideration of the annual operational plan and budget for the current financial year;(d)consideration of the annual report of activities for the previous financial year;(e)[ consideration of audited financial statements of accounts, the auditor's report relating to the previous financial year and compliance report along with the action taken on it;] [[Substituted by M.P. Act No. 16 of 2010. Prior to substitution it read as under:'(e) consideration of the audited financial statements of accounts, and the auditor's report relating to the, previous financial year;']](f)consideration of the report on deviations, if any, from the approved budget relating to the previous financial year;(g)disposal of surplus, if any, of previous financial year;(h)management of deficit, if any, of previous financial year;(i)creation of specific reserves and other funds;(j)review of actual utilisation of reserves and other funds;(k)review of the report on the attendance at meetings by directors;(l)review of the use of the co-operative's services by the directors;(m)review of remuneration paid to any director or member of any committee or internal auditor in connection with his duties in that capacity or his attendance at concerned meetings;(n)review of quantum and percentage of services provided to non-members vis-a-vis services provided to the members;(o)report of activities and accounts related to member education and director and staff training;(p)consideration of any other matter which may be brought before the meeting of the general body in accordance with the bye-laws.(2)The following matters, among such other matters as considered necessary by the board, or which are specifically assigned to the general body under any other provision of this Act, may be dealt with by the general body at its annual or any general meeting, namely :-(a)amendments of bye-laws;(b)removal of directors;(c)membership of the co-operative in [principal co-operative] [Substituted by M.P. Act No. 16 of 2010 for the words 'secondary co-operative'.];(d)partnership with other co-operatives;(e)amalgamation, division, merger, transfer of assets and liabilities;(f)dissolution of the co-operative;(g)consideration of the Registrar's report of inquiry or reasons for the non-completion of the inquiry.(3)If the bye-laws of a co-operative provide for election of all or more directors on territorial basis, such director shall be elected from the areas, in a meeting of the members of that area in accordance with the provisions of the bye-laws on a date prior to that of annual general meeting. The result thereof shall be affixed on the notice board of the head office of the cooperative and also at the place of the annual general meeting prior to the commencement of the proceedings of the annual general meeting.
