Section 100 in Himachal Pradesh Co-Operative Societies Rules, 1971
100. Procedure to be followed at meeting.
(1)On the date, time and place appointed for the meeting the creditors present shall choose a person to be Chairman of the meeting.(2)Immediately after the Chairman has been elected, he shall read out a statement duly authenticated by an officer authorised in this behalf by the Registrar, containing the names of those creditors to whom notices under sub-rule (1) of rule 98 have been issued, and the amount due by the society to each.(3)If as many creditors as are required by sub-section (2) of section 77 are present, the Chairman shall read to the meeting the terms of the proposed compromise, or arrangement and shall put to the meeting, the question whether proposed compromise or arrangement be accepted.(4)Any creditor present may move an amendment to the compromise or arrangement proposed, if he has given notice of such amendment in accordance with sub-rule (3) of rule 98provided that -The Chairman may put to the meeting any amendment proposed by a creditor of which such notice has not been given if a majority of the creditors present agree that such amendment may be considered by the meeting.(5)Every amendment shall be put to the meeting in such order as the Chairman may consider convenient for the purpose of discussion.(6)The person present at the meeting may speak on the motion put by the Chairman or any amendment moved thereto in such order as the Chairman may direct. The Chairman may fix a time limit for speeches.
