Section 24 in Rajasthan Co-operative Societies Act, 2001
24. Final authority in a co-operative society.
(1)The final authority in a co-operative society shall, subject to the provisions of this Act and the rules, vest in the general body of the members:Provided that nothing in this section shall affect any powers conferred on a committee or any officer. of a co-operative society by the rules or the bye-laws.(2)Notwithstanding anything contained in sub-section (1), where the size, spread or type of membership of a society requires a representative body of delegates to take decisions effectively, a smaller body called the Delegate General Body, elected from the members of the society in the prescribed manner, may be constituted in accordance with the bye-laws of the society. Such smaller body may exercise all the powers of the general body.
