Section 46(2) in Mizoram Cooperative Societies Act, 2006
(2)The annual general body meeting shall deal with all or any of the following subject matters:(a)election of directors of the board of management committee. Election of Board of Directors of State Level Societies shall be conducted biennially and the term of office shall be two years;(b)removal of directors of the board of management committee and filling up of vacancies;(c)consideration of the:-(i)balance sheet and annual reports presented by the board of management committee;(ii)audit reports and auditor's statement of accounts;(iii)audit compliance report.(d)grant of approval for the maintenance of qualified auditors make appointment and removal of such auditors including statutory and internal auditors;(e)consideration of the action taken report on inquiry under section 91, if any;(f)disposal of net surplus;(g)review of:(i)operational deficit, if any;(ii)actual utilization of reserve and other funds,(iii)annual report and accounts of subsidiary oganisations;(h)approval of the long term perspective plan, the annual operational plan and the annual budget;(i)creation of specific reserves and other funds;(J)report on membership of the co-operative in other co-operatives;(k)decide on partnership with other co-operatives;(l)to hear and decide appeal of a person whose application for membership has been rejected or whose membership has been terminated by the board of management committee;(m)list of employees recruited who are relatives of board of directors or the chief executive;(n)amendment of byelaws:(o)formulation of code of conduct for the board directors, officers, employees and members:(p)admission, termination and expulsion of members;(q)dissolution, liquidation or winding up of the co-operative:(r)any other functions specified in the byelaws.
