Section 27 in The Orissa Self-Help Co-operatives Act, 2001
27. General body.
(1)There shall be a general body for every Co-operative consisting of all the members of such Co-operative :Provided that where the general body of a Co-operative decides that the size, spread requires a smaller body for more effective decision making, its articles of association may provide for a smaller body called representative general body, to be formed taking some members as representatives in such a democratic manner, with such functions and powers, and such relationship with members, as may be specified in the articles of association.(2)Any reference to the words "general body" in this Act except Subsection (1) and this sub-section shall apply to the representative general body where it exists :Provided that the representative general body shall not alter any provision in the articles of association or take any decision relating to such subjects as the general body may have explicitly retained for itself.(3)Subject to the provisions of this Act and the articles of association of a Co-operative, the ultimate power of a Co-operative shall vest in the general body ;Provided that nothing contained in this Sub-section shall affect the exercise by the board or any other authority of a Co-operative of any power conferred on such board of such other authority by this Act.(4)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 articles of association, to any of the several authorities within the Co-operative, may be dealt with by the general body, on, a reference by the board of directors.
