Section 27(1) in Kerala Cooperative Societies Act, 1969
(1)Subject to the provisions of this Act, the rules and the bye-laws, the final authority of a society shall vest in the general body of its members:Provided that nothing contained in this sub-section shall affect the exercise by the committee or any officer of a society of any power conferred on such committee or such officer by this Act or the rules or the bye-laws.
