: - (1) Where a Co-operative Society is left with a deficit in any given year, the Board of Directors shall place before the general body in the first following annual general body meeting, a detailed report on the causes of deficit and the manner in which the deficit is proposed to be met.(2)The general body of the Co-operative Society shall decide to have the deficit covered by setting it off against the amounts available in the deficit cover fund, and/or by debiting the deficit to the account of the member in proportion to the services they had availed or were expected to avail of the Co-operative Society during the year.
