Section 31A(23) in Andhra Pradesh Co-Operative Societies Act, 1964
(23)prepare and place before the general body, information or reports or statements relating to:-(a)disposal of properties;(b)deficits in cash or stocks;(c)proposals for appropriation of net profits including creation of reserves and other funds;(d)write off bad debts;(e)removal of membership;(f)contribution to cooperative education fund and administrative and contingent fund;(g)expulsion of member who has acted adversely to the interests of the society;(h)affiliation of the society to the financing bank or other societies;(i)'elections of delegates to the financing bank or other societies;(j)appointment of supervisory council and internal auditors and consideration of their reports and follow up action.
