Section 27 in Karnataka Co-Operative Societies Act, 1959
27. [ Annual General Meeting. [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.]
(1)Every co-operative society shall convene a general meeting of its members once in a year before thirtieth day of September for the purpose of,-(a)consideration of annual report presented by the committee;(b)consideration of latest available audit report and the report of the committee thereon;(c)consideration of inquiry report, if any;(d)disposal of net profits;(e)review of operational deficit, if any, and programme to reduce such deficit;(f)approval of the programme of activities of the society prepared by the committee for the ensuing year;(g)approval of the annual budget;(h)creation of specific reserve and other funds;(i)approval of membership of the co-operative society in other co-operative societies;(j)review of annual report and accounts of any subsidiary organization, if any;(k)perusal of list of the employees recruited who are relatives of members of the committee or the Chief Executive;(l)amendment of bye-laws;(m)formation of code of conduct for the members of the committee, office bearers and employees of the co-operative society;(n)note on admission and termination of members; and(o)consideration of any other matter which may be brought forward in accordance with the bye-laws.[Provided that the Registrar may by special order extend the period for holding such meeting by a period not exceeding six months](2)If default is made in calling a general meeting in accordance with the provisions of sub-section (1), the Registrar shall by order,-(a)in case of an office bearer or member of the committee whose duty it was to call such meeting and who without reasonable excuse failed to call such meeting, disqualify him for being elected as and for being an office bearer or member of the committee for such period not exceeding five years;(b)in case of an employee of the society whose duty it was to call such meeting and who without reasonable excuse failed to call such meeting, impose a penalty of rupees one thousand and may also direct the committee to initiate disciplinary action on such employee and if the amount so fined remains unpaid, it shall be recovered as arrears of land revenue:Provided that no order shall be made under this sub-section unless a reasonable opportunity of being heard is given to the person against whom the order is to be made.](3)[ If default is made in calling a general meeting in accordance with the provisions of sub-section (1), the Registrar or any other person authorized by him in this behalf shall, without prejudice to the provisions of sub-section (2) convene the general meeting for the purpose of sub-section (1)] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.]
