Section 46 in Mizoram Cooperative Societies Act, 2006
46. Annual General Meeting of General Body.
(1)It shall be the duty and responsibility of existing board of management committee of every co-operative to call the annual general meeting within ninety days after to be closure of the financial year for the purposes specified under sub-section (2) of this section.(2)The annual general body meeting shall deal with all or any of the following subject matters:(a)election of directors of the board of management committee. Election of Board of Directors of State Level Societies shall be conducted biennially and the term of office shall be two years;(b)removal of directors of the board of management committee and filling up of vacancies;(c)consideration of the:-(i)balance sheet and annual reports presented by the board of management committee;(ii)audit reports and auditor's statement of accounts;(iii)audit compliance report.(d)grant of approval for the maintenance of qualified auditors make appointment and removal of such auditors including statutory and internal auditors;(e)consideration of the action taken report on inquiry under section 91, if any;(f)disposal of net surplus;(g)review of:(i)operational deficit, if any;(ii)actual utilization of reserve and other funds,(iii)annual report and accounts of subsidiary oganisations;(h)approval of the long term perspective plan, the annual operational plan and the annual budget;(i)creation of specific reserves and other funds;(J)report on membership of the co-operative in other co-operatives;(k)decide on partnership with other co-operatives;(l)to hear and decide appeal of a person whose application for membership has been rejected or whose membership has been terminated by the board of management committee;(m)list of employees recruited who are relatives of board of directors or the chief executive;(n)amendment of byelaws:(o)formulation of code of conduct for the board directors, officers, employees and members:(p)admission, termination and expulsion of members;(q)dissolution, liquidation or winding up of the co-operative:(r)any other functions specified in the byelaws.(3)Where the board of management committee of a failed to convene the annual general body meeting within the period specified under sub-section(1) without cogent and convincing reasons, the Registrar shall convene such annual general body meeting within a period of sixty days from the date of expiry of period mentioned under sub-section (1) and the expenditure incurred for calling such meeting shall initially be borne by the co-operative, which amount shall be recovered from the members the board of management committee responsible for not calling such meeting as per law.(4)At every annual general body meeting of a co-operative, the board of management committee, in addition to all other matters shall lay before such meting a statement containing details of loans or goods or services on credit, if any, given to an members of the board of management committee or to their spouse, sons, daughters or relatives of the members of the board of management committee.(5)Proceedings of all meetings of the Annual General Assembly, Special Assembly, Managing committee of the Primary and Secondary Cooperatives shall be submitted to the concerned District Cooperative Officers for approval, and in case federal Cooperatives to the Registrar for approval. Until and unless such approval is obtained from such competent authority proceedings of such meeting shall not be valid and all decisions taken in such meetings shall not have legal force or, validity or binding.
