Section 39(1) in The Multi-State Co-Operative Societies Act, 2002
(1)The board of every multi-State co-operative society shall, within such period as may be prescribed, and not later than six months after the close of the corresponding year, call the annual general meeting in the manner prescribed for the purpose of—(a)consideration of the audited statement of accounts;(b)consideration of the audit report and annual report;(c)consideration of audit compliance report;(d)disposal of net profits;(e)review of operational deficit, if any;(f)creation of specific reserves and other funds;(g)approval of the annual budget;(h)review of actual utilisation of reserve and other funds;(i)approval of the long-term perspective plan and the annual operational plan;(j)review of annual report and accounts of subsidiary institution, if any;(k)expulsion of members;(l)list of employees who are relatives of members of the board or of the Chief Executive;(m)amendment of bye-laws, if any;(n)formulation of code of conduct for the members of the board and officers;(o)election of members of the board, if any.
