Section 29(2) in The Orissa Co-operative Societies Act, 1962
(2)Subject to the provisions of this Act, Rules and the Bye-Laws, the following matters shall be dealt with by the General Body -(a)approval of the programme of activities of the Society and Annual and Supplementary budgets;(b)review of the programme for the year and its implementation;(c)matters concerning the election of office-bearers;(d)review of loans advanced to office-bearers and their near relatives or family members and direction for recovery of such loans;(e)consideration of reports of Audit, inspection and Inquiry, Annual Reports including the Annual Report of the Auditor-General, and directives of the Government, if any, and action taken by the Committee thereon;(f)review of the Reports of the Committee, Sub-Committee and the Chief Executive;(g)creation of Reserve and other Funds and review of utilisation thereof;(h)disposal of the net profits and review thereof;(i)review of the operational deficits, if any, and allocation of liability on members in proportion to their transactions;(j)membership of the Society in other Societies, partnership with other Societies and review of reports and accounts in respect of such partnership, if any;(k)promotion of Subsidiary Organisations and review of Annual Reports and Accounts of Subsidiary Organisations, if any;(l)amendments of the Bye-Laws;(m)formulation of code of conduct for the members, office-bearers, officers and other employees of the Society;(n)liquidation of the Society;(o)acquisition of property and disposal, in the manner prescribed of its property;(p)fixation of remuneration and other facilities to be allowed to the office bearers in connection with duties performed and meetings attended in their capacity as such;(q)fixation of the date of the next meeting of the General Body;[(q-1) admission of members to the society when the Committee of the society is suspended under sub-section (7) of Section 32;](r)any other matter as may be placed in accordance with the provisions of this Act, Rules or the Bye-Laws.]S.R.O.No. 1402/92 - In Exercise of the powers conferred by Section 123 of the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963), the State Government do hereby direct that the provisions of Section 29 and Section 30 of the said Act shall apply to a Society with the modifications as specified below :Modification[29. (1) A general meeting of a Society shall be held once in a year; and unless so provided in the Bye-Laws of a Society a notice of the general meeting stating the date, place and hour of the meeting together with a statement of business to be transacted at it shall be served on the members by any one or more of the following modes by the Society.(a)by publication of the same in daily Oriya newspaper having wide circulation in the area of operation of the Society or in the notice-board of the Society, its branches, if any, the offices of the Grama Panchayat, Panchayat Samiti, Tahasildar, Collector, Sub-Collector, Deputy Registrar of Co-operative Societies, Assistant Registrar of Co-operative Societies in the area of operation of the Society; or(b)by beat of drums or distribution of leaflets in the area of operation of the Society.
