Section 29(1) in Kerala Cooperative Societies Act, 1969
(1)A general body meeting of a society shall be held [within a period of six months of close of the financial year] [Substituted 'once in a year' by Kerala Act No. 8 of 2013.] for the purpose of-(a)approval of the budget with reference to the programme of the activities of the society prepared by the committee for the ensuing year;(b)election, if any, in the prescribed manner of the members of the committee other than nominated members;(c)consideration of the audit report [and the report and follow up action of the committee thereon] [Inserted by Kerala Act No. 8 of 2013.] and the annual report;(ca)[ review of operational deficit/loss, if any. and programme to reduce such deficit; or loss. [Added by Kerala Act No. 8 of 2013.](cb)approval of the programme of activities of the society prepared by the committee for the ensuing year;(cc)review of annual report and accounts of any subsidiary organization, if any;(cd)amendment of bye-laws;(ce)declaration regarding date of holding of its general body meeting and conduct of elections when due; and(cf)any other information required by the Registrar in pursuance of the provisions of the Act;](d)disposal of the net profit; and(e)consideration of any other matter which may be brought forward in accordance with the bye-laws.
