Section 30(1) in Rajasthan Co-operative Societies Act, 1965
(1)Every co-operative society shall, within the time prescribed therefor, call an annual general meeting for the purpose of-(a)approval of the programme of the activities of the societies prepared by the committee for the ensuing year:(b)election, if any. in the prescribed manner of the members of the committee other than nominated members;(c)consideration of the audit report and the annual report;(d)disposal of the net profits: and(e)consideration of any other matter which may be brought forward in accordance with the bye-laws:Provided that if no such meeting is called within the time aforesaid, the Registrar or any person authorised by him may call such meeting in the manner prescribed, and that meeting shall be deemed to be a general meeting fully called by the society:Provided further that the Registrar may order that the expenditure incurred in calling such a meeting under the foregoing proviso shall be paid out of the funds of the society or by such person or persons who, in the opinion of the Registrar, were responsible for the refusal or failure to convene the general meeting.
