Section 25 in Himachal Pradesh Co-Operative Societies Rules, 1971
25. Powers of General Meeting.
(1)Without prejudice to the provisions of section 32 the general meeting shall have the powers to transact the following business:-(a)fixing of maximum credit limit of the society, subject to the approval of the Registrar;(b)fixing of the M.C.L. of each member;(c)consideration of Audit and Inspection notes;(d)confirmation of the newly admitted, fined, suspended, resigned members on the roll of the society by the committee;(e)review of the working of the managing committee;(f)review of the loans and advances made to and the defaults thereof, if any, made by the members of the committee and their relatives, and the action taken against such defaults by the committee.(2)[ Every resolution at a general meeting shall be decided by a majority of votes of the members present, and as laid down in the Act, and if the votes be equal the Chairman shall have a second or casting vote.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.](3)It shall be incumbent on the Secretary of the society to bring to the notice of the Registrar the names of the defaulter members of the Managing Committee together with the amount outstanding against each, and also the action suggested against them under clause (f) of sub-rule (1) by the general house within 30 days after the holding of general body meeting.
