Section 20 in The Assam Agricultural Farming Corporation Rules, 1973
20. Annual general meeting.
(1)An annual general meeting shall be called by giving due notice of at least 30 days to all members.(2)The business that will be transacted in the annual general meeting are,-(a)Business as mentioned in the Ordinance [Section 17 (1)];(b)Appointment of profits of the Corporation;(c)Other items as may be requisitioned by agriculturist members or by the State Government.(3)The Chairman of the Board of Directors, shall preside in an annual general meeting whether or not he is a member of the Corporation.(4)In the absence of the Chairman the members present shall elect from among themselves any person to be the Chairman and such person shall conduct the annual general meeting.(5)Voting in the annual general meeting shall be by voice vote.
