Section 60 in The Tripura Co-operative Societies Rules, 1976
60. General meeting.
(1)All general meetings of a society excepting the first general meeting shall be convened by the Secretary or any other officer authorised by and under the bye-laws to convene such meetings under intimation to the Registrar, who may attend such meetings and authorise some person to attend such meetings on his behalf. The President of the society or in his absence the Vice-President of the society or, in the absence of both, a member elected by the members present at the meeting, shall preside over the meeting unless the bye-laws specify that the President of the meeting should be elected by the meeting.(2)No general meeting shall be held or proceeded with unless the number of members required to form a quorum as specified in the bye-laws are present.(3)The Secretary or any other officer convening the meeting shall read out the notice of convening the meeting and the agenda for the meeting and then the subjects shall be taken up for consideration in the order in which they are mentioned in the agenda unless the members present, with the permission of the President, agree to change the order. Unless otherwise specified in the Act, these rules and the bye-laws, the resolution will be passed by a majority of the members present. The President will have a casting vote.(4)When the members are divided on any resolution, any member may demand a poll. When a profit is demanded, the President shall put the resolution to vote.(5)Unless otherwise provided in the bye-laws, a notice of the general meeting stating the place, date and hour, with a statement of business to be transacted, shall be sent to every member 15 clear days before the date of meeting.(6)If all the business in the agenda cannot be transacted on the date on which the general meeting is held, the meeting may be postponed to the next following day.(7)The remaining subject or subjects on the agenda shall be taken up for consideration at the postponed meeting.(8)If the general meeting cannot be held for want of quorum, it shall be adjourned to a later hour on the same day as may have been specified in the notice calling the meeting or to a subsequent date not earlier than seven days and at such adjourned meeting the business on the agenda of the original meeting shall be transacted whether there is a quorum or not.(9)No resolution regarding expulsion of a member of the society, removal of a member of the committee or amendment of bye-laws, shall be brought forward in any general meeting, unless, dues notice thereof is given in accordance with the provisions of the Act, these rules and the bye-laws of the society.
