Section 30 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
30. General body.
(1)There shall be a general body for every co-operative consisting of all the members of such co-operative.(2)Where the general body of a co-operative decides that the size, spread or types of its membership requires a representative body of delegates for more effective decision making, its bye-laws shall provide for a smaller body called delegate general body elected from the members, in the annual general meeting in accordance with the bye-laws to exercise such powers and to discharge such duties of the general body as may be specified in the bye-laws.(3)Unless the context otherwise requires, any reference in this Act to the general body shall apply to the delegate general body where it exists.(4)Subject to the provisions of this Act and the bye-laws, the ultimate power of a co-operative shall vest in the general body.(5)Any power, function or responsibility, falling within the scope of a co-operative as a corporate body, which has not been specifically entrusted by this Act or the bye-laws, to any authority of the co-operative, may be dealt with by the general body, on a reference by the board.
