Section 20(3) in The Bihar Co-operative Societies Rules, 1959
(3)Annual General Meeting. - The Managing Committee of a registered society shall within the [six months] [Substituted 'Grace Period' by Notification No. 7-114/2006-7340, dated 26.11.2008.] after the close of the co-operative year convene the Annual General Meeting at which all items of business as prescribed in the bye-laws of the society except the election of the members of the Managing Committee, Officer-bearers thereof and the delegates of the Society, shall be transacted:Provided that if the audit report is not ready, the consideration of it by the General Meeting and the disposal of profits shall be held over till an Extraordinary General Meeting is convened for the said purpose or till the next Annual General Meeting.
