Section 25(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)Without prejudice to the provisions of section 32 the general meeting shall have the powers to transact the following business:-(a)fixing of maximum credit limit of the society, subject to the approval of the Registrar;(b)fixing of the M.C.L. of each member;(c)consideration of Audit and Inspection notes;(d)confirmation of the newly admitted, fined, suspended, resigned members on the roll of the society by the committee;(e)review of the working of the managing committee;(f)review of the loans and advances made to and the defaults thereof, if any, made by the members of the committee and their relatives, and the action taken against such defaults by the committee.
