Section 29 in Assam Co-Operative Societies Act, 2007
29. General Assembly.
(1)General Assembly of a cooperative society shall consist of all the members of such cooperative society who are eligible to vote at the general meeting of the society.(2)(a)Every member of a registered society and every ex-officio member of the Administrative Council or managing body of such society, unless under some disqualification, shall have the right to attend any general meeting of the society and to exercise his vote at such meeting :Provided that the bye-laws of a registered society may prescribe -(i)that a registered society affiliated to such society may have more than one representative entitled to vote at general meetings of the society; and(ii)that only one third of the members of the General Assembly, excluding ex-officio members, may be individual members and the other two thirds being representatives of affiliated registered societies;(b)if the number of individual members exceeds one third of the total membership of the society the individual members shall elect at a special meeting to be called by the Secretary of the society not more than thirty days before the Annual General Meeting in the manner prescribed in the bye-laws to represent in the Annual General Meeting, those individual members who, as the representative of the body of individual members shall form the one third membership of the General Assembly for the purpose of voting at the Annual and other meetings of the General Assembly during the ensuing year. Only such elected representatives shall have the right to attend and vote at such general meeting.(3)If the general body of a cooperative society decides that the size, area or types of its membership requires a representative body of delegates for more effective decision making, its bye-laws shall provide for a smaller body, called "delegate body" elected from the members, in the annual general meeting in accordance with the bye-laws, to exercise such powers and to discharge such duties of the general body as may be specified in the bye-laws.(4)Subject to the provisions of this Act and the bye-laws, the ultimate power of a cooperative society shall vest in the general body. The supreme authority shall however vest with the State Government or the Registrar of Cooperative Societies, as the case may be, during the pendency of any loan or service to the society from the Government.(5)Any power, function or responsibility, falling within the scope of a cooperative society as a corporate body, which has not been specifically entrusted by this Act or the bye-laws, to any authority of the cooperative society may be dealt with by the General Body or by the State Government during the pendency of any loan or services to the society from the Government.
