Section 29 in Rajasthan Co-operative Societies Rules, 2003
29. Constitution of Delegate General Body.
(1) Where the size, spread or type of membership of a society is such that it is either very cumbersome to convene a meeting of the general body or no fruitful deliberations are possible in such meeting, the bye-laws of the society may provide for constitution of a Delegate General Body.(2)Number of members shall [not be less than 30] [Substituted 'not be less than 50' by Notification No. G.S.R. 53, dated 10.7.2017.] and not more than 300 in a Delegate General Body.(3)No Delegate General Body shall -.be constituted in a society having membership less than 500.(4)For the purpose of constituting a Delegate General Body membership of a society may be divided into different groups on a territorial or any other suitable basis. The bye-laws of such a society may specify the number or proportion of the members of the committee who may be elected to represent each group on the committee and may specify that such representative may be elected :-(a)by all members of the society; or(b)by only that particular group of members of the society to which such representative belongs.(5)The wards or groups for the purpose of constituting the Delegate General Body shall be decided by the committee of the society with the approval of the Registrar.(6)[ The elections for the Delegate General Body shall be conducted in the manner prescribed in the bye-laws:Provided that in societies where election to the committee is to be conducted by the State Co-operative Election Authority as per the provisions of Section 33 read with Rule 45 of these rules, such election for the Delegate General Body shall be conducted under intimation to the State Co-operative Election Authority. The Authority may appoint an observer for elections to the Delegate General Body of such society and may issue such other directions as it deems necessary in the interest of conducting the elections in a fair and transparent manner.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.](7)Elections to the Delegate General Body shall be conducted before every election to the Committee and the Delegate General Body so constituted shall remain in office till the elections are held for the next Delegate General Body.
