Section 31(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(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.
