Section 32 in Himachal Pradesh Co-Operative Societies Rules, 1971
32. General Meeting by Delegates.
(1)A Co-operative Society with a membership of 1,000 (one thousand) or more shall, and if the bye-laws so provide a Cooperative Society with a membership of 500 or more, but less than 1,000 may hold its general meeting by calling representatives (hereinafter referred to as delegates) of areas or sections instead of summoning all the members in person.(2)One delegate shall be elected for every 10 members or major fraction thereof.(3)No person shall be qualified to be elected as a delegate who is not a member, and who is not over 21 years of age.(4)[ The delegates shall hold office and attend all general meetings for five years or till fresh delegates are elected in their places whichever is earlier.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.](5)Each delegate shall have one vote.(6)A member shall cease to be a delegate if he :-(a)ceases to be a member of the society, or(b)resigns his office as a delegate.(7)A casual vacancy in the office of a delegate in any area, or section, shall be filled by election by members in the area or section concerned.(8)[ The delegates shall transact business as provided in section 31 of the Act read with rule 25 other than election of managing committee.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.]
