Section 20 in Jharkhand Co-operative Societies Rules, 2008
20.
(1)General Meeting. - The general Meeting of a registered society shall be of the following kinds:-(a)Preliminary General Meeting.(b)Annual General Meeting.(c)Extraordinary General Meeting.(d)Special General Meeting.(2)Preliminary General Meeting - (a) Within a period of ninety days from the date of the registration of a society or within such extended period as may be permitted in writing by the Registrar, the society shall hold its first Preliminary General Meeting wherein only such persons, as have signed the application for registration of the society shall be entitled to participate.(b)For the purposes of the meeting referred to in clause (a), at least fifteen days' notice mentioning the date, time, place and agenda of the meeting shall be issued by the Organizer of the society.(c)Where the Organizer is not available to convene the meeting or he fails to convene the meeting as aforesaid, it shall be convened by the Registrar or any person authorized by him by a general or special order.(d)At the Preliminary General Meeting the following business shall be transacted in the order given below :(i)Election of the person to preside over the meeting (election to be held by show of hands)(ii)adoption of the registered bye-laws.(iii)Consideration of the statement of accounts since the organization of the society to the date of the meeting.(iv)Fixation of maximum liability to be incurred by the society till the annual General Meeting of the society is not held.(v)Any other matter which may be necessary in view of the bye-law of the society, and(vi)Constitution of the Managing Committee in accordance with the Act, Rules, and bye-laws of the society.(e)At the Preliminary General Meeting the election of the members of the Managing Committee and the Office-bearers of the society shall be conducted by the person presiding the first General Meeting in such manner as may be conducive to fair election and all points of order relating to the election shall be decided by him.(3)Annual General Meeting. - The Managing Committee of a registered society shall after the close of the co-operative year convene the Annual General Meeting at which all items of business as prescribed in the bye-laws of the society except the election of the members of the Managing Committee, Officer-bearers thereof and the delegates of the Society, shall be transacted:Provided that if the audit report is not ready, the consideration of it by the general meeting and the disposal of profits shall be held over till an extraordinary General meeting is convened for the said purpose or till the next Annual General Meeting.(4)Extra-ordinary General Meeting. - An Extraordinary General Meeting may be convened at any time by the Managing Committee or on the requisition of one-third of the members of the registered society but in the latter case the Chairman shall call the Extraordinary General Meeting within a month from the date of receipt of the requisition:Provided that the business of the meeting shall not include election of the members of the Managing Committee , the office-bearers thereof and the delegates of the society.(5)Special General Meeting. - (i) Notwithstanding anything contained in the bye-law of a registered society as to the mode of summoning General Meetings and the object, time and place of such meeting the State Co-operative Election Authority, or election officer appointed under Rule 21B may at any time , direct the summoning of a Special General Meeting of the society in such manner and at such time and place as he may fix:(ii)It shall be incumbent on the Chief Executive of the Society to convene a Special General Meeting after notice to the members within thirty days of the receipt of the order, under clause (i) above failing which the State Co-operative Election Authority or the election officer appointed by the authority may summon the meeting after notice to the members of twenty-one days to the memebrs and such meetings shall have all the powers of a special General Meeting convened according to the bye-laws of the co-operative Society.(iii)Wherever the bye-law of a Co-operative Society so provides, there shall be a Primary Meeting to elect the delegates to the General Meeting of the Co-operative Society on the date fixed by the State Co-operative Election Authority.
