Section 32(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)A general meeting of a registered society [shall be held within a period of six months from the close of the financial year] [Substituted for 'shall be held in a co-operative year' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013. w.e.f 31.1.2013.] for the purpose of-(a)approval of the budget for the ensuing year with reference to the programme of the activities of the society prepared by the board:Provided that if the general meeting docs not approve the budget before the commencement of the year to which it relates, even after the budget is placed before it, the board shall refer the budget to the Registrar for approval. The Registrar, after examining the reasons for the non-approval of the budget by the general meeting, shall have power to modify the budget taking into account the interests oi the registered society;(b)consideration of the audit report and the annual report;(c)disposal of the balance of the net profits as specified in sub-section (2) of section 72;(d)consideration of the details of the services, if any, rendered to any member of the board or any such near relation as may be prescribed, of any member of the board during the preceding year; [xxx] [The word 'and' in sub-clause (d) and the addition of clause '(dd)' were made by section 5 of the Tamil Nadu Cooperative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989).](dd)[ appraisal of the programme of the activities of the society; and] [The word 'and' in sub-clause (d) and the addition of clause '(dd)' were made by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989).](e)consideration of any other matter which may be brought forward in accordance with the bye-laws:Provided that nothing contained in this sub-section shall prevent the registered society from convening general meetings as often as may be necessary in the interest of the society.
