Section 31 in The Delhi Co-Operative Societies Act, 2003
31. Annual general body meeting.
(1)Every co-operative society shall within a period of one hundred and eighty days (Substituted vide Notification No. F.14(31)/LA-2004/16 dated 17/01/2005) next after the date fixed for making-up its accounts for the year under the rules for the time being in force, call a general body meeting of its members for the purpose of _(a)approval of the programme of the activities of the co-operative society prepared by the committee for the ensuing year;(b)election, if any, of the members of the committee other than the nominated members subject to the provisions of section 35;(c)consideration of the audit report along with audited accounts and the annual report;(d)disposal of the net profits; and(e)consideration of any other matter which may be brought forward in accordance with the bye-laws.(2)If a co-operative society fails to hold the annual general body meeting within the aforesaid period of [one hundred and eighty days] [Substituted by Delhi Act 1 of 2005, sec 5, for ninety days (w.e.f. 1-4-2005)] the Registrar or any person authorised by him may call such meeting in the manner prescribed and that meeting shall be deemed to be a general body meeting duly called by the cooperative society and the Registrar may order that the expenditure incurred in calling such a meeting shall be a charge on the delinquent members of the committee of the co-operative society who have failed to conduct the general body meeting within the prescribed time limit and the said amount shall be recoverable as arrears of land revenue from such delinquent members of the cooperative society in the same manner as provided in section 111.(3)At every annual general body meeting of the co-operative society, the committee shall lay before the general body a statement showing the details of the loans, if any, given to any of the members of the committee during the preceding year.
