Section 28(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)The following and such other matters, as are considered necessary by the board, shall be dealt with by the general body at its annual general body meeting :(a)long term plan and budget;(b)annual operational plan and budget for the current financial year;(c)appointment of auditors for the current financial year;(d)annual report of activities for the previous financial year;(e)annual audited statements of accounts, and the auditor's report relating to the previous financial year;(f)report on deviations, if any, from the approved budget relating to the previous financial year;(g)disposal of surplus, if any, of previous financial year;(h)management of deficit, if any, of previous financial year;(i)creation of specific reserves and other funds;(j)actual utilisation of reserves and other funds;(k)report on the attendance at meetings by directors;(l)use of the Co-operative's services by the directors;(m)remuneration paid to any director or member of any committee or internal auditor in connection with his/her duties in that capacity or his/her attendance at related meetings;(n)quantum and percentage or services provided to non-members vis-a-vis services provided to the members;(o)appeal petition of a person whose application for membership has been rejected by the board;(p)appeal petition of a person whose membership has been terminated by the board;(q)report of activities and accounts related to education and training of members of the board and Co-operative and staff thereof; and(r)appointment of liquidator on suggestion of the board.
