Section 25 in The West Bengal Co-Operative Societies Act, 1983
25. Annual general meeting. -
(1)Every co-operative society shall hold at least once in every co-operative year a general meeting to be called the annual general meeting for-(a)election, if any, in the prescribed manner, of the directors of the board :Provided that if in a general meeting [******] [Words omitted by West Bengal Act 27 of 1989.] the election cannot be held owing to an order of any court or for any other reason or if the directors of the board elected in such general meeting cannot function owing to an order of any court, the Registrar may constitute a board of directors from amongst the members of the co-operative society in conformity with sub-section (1) and sub-section (2) of section 27[and may appoint office-bearers of the board. The board so constituted shall function till the directors of the board elected under this section assume charge and the office-bearers so appointed shall function till the directors of the board elected under this section elect the office-bearers in the first meeting of the board:] [Words substituted by West Bengal Act 27 of 1989.][Provided further that where there is no order of any court to the contrary, the board of directors constituted under the first proviso shall hold the annual general meeting for the purposes of sub-section (1):] [Provisos added by West Bengal Act 27 of 1989.][Provided also that if the board of directors constituted under the first proviso cannot function owing to an order of any court or for any other reason, the chief executive officer of the co-operative society, by whatever name called, shall manage the affairs of the co-operative society till the board of directors so constituted is in a position to function or till the directors of the board elected under this section assume office, whichever is earlier;] [Provisos added by West Bengal Act 27 of 1989.](b)consideration and record of the proceedings of the last annual general meeting;(c)approval of the budget [, the consideration of the annual report] [Words inserted by West Bengal Act 27 of 1989.] and the programme of activities of the co-operative society for the following co-operative year prepared by the board;(d)consideration of the audit report referred to in section 91;(e)consideration of any report of inspection or enquiry made in accordance with the provisions of this Act or the rules;(f)(i)consideration of matters relating to loans and advances made to the directors of the board and their relatives and actions to be taken for recovery thereof;(ii)approval of appointments, if any, of the relatives of the directors of the board;(g)distribution, of net profits, if any;(gg)[ fixation of borrowing limit as may be necessary;] [Clause (gg) Inst, by West Bengal Act 27 of 1989.](h)consideration of any other matter which may be brought at the meeting in accordance with the rules and the by-laws.(2)If the audit report for the immediately preceding co-operative year is not ready before the date fixed for the annual general meeting, the cooperative society shall hold a special general meeting for considering the said audit report within three months from the date of receipt thereof or shall consider it in the next annual general meeting, if such meeting is due within the said period of three months.(3)On the failure of the board to call the general meeting [within twelve months from the date of the last preceding general meeting,] [Words substituted by West Bengal Act 27 of 1989.] the Registrar shall call, or authorise any of his officers to call, a general meeting within a period of three months from the date of expiry of [the aforesaid twelve months] [Words substituted by West Bengal Act 27 of 1989.] without prejudice to the penal measures that may be taken under this Act against the directors of the board for not holding the general meeting within such period as required under sub-section (1) and sub-section (2).(4)Notwithstanding anything contained in sub-section (1), sub-section (2) and sub-section (3), the State Government may, in special circumstances, permit the Registrar to call the general meeting even after the expiry of [fifteen months] [Words substituted by West Bengal Act 27 of 1989.] from the date of the last preceding meeting held under sub-section (1).
