Section 32 in Uttarakhand Co-Operative Societies Act, 2003
32. Annual general meeting.
(1)A meeting of the general body of a co-operative society (hereinafter referred to as the annual general meeting) shall be held, once in a co-operative year within such period as may be prescribed, for the purposes of-(a)approval of the programme of the activities of the society prepared by the committee of management for the ensuing co-operative year;(b)election of members of committee of management under the provisions of rules and by-laws of the society, if due;(c)consideration of the balance sheet and the annual report for previous co-operative year unless the audit has not been completed within the period specified in the rules;(d)consideration in the prescribed manner of the audit certificate and the audit report for previous co-operative year unless the audit has not been completed within the prescribed period;(e)fixation to the maximum liability of the society for the ensuing co-operative year;(f)disposal of the net profits;(g)consideration of the budget for the ensuing co-operative year;(h)consideration of any other matter as may be brought before it in accordance with the bye-laws.(2)Notwithstanding anything contained in section 31, it shall be the duty of the Chief executive to call the annual general meeting in accordance with the provisions of sub-section (1), failing which the Registrar, or any person duly authorized by him in this behalf, may call the annual general meeting.
