Section 45(1) in Assam Co-Operative Societies Act, 2007
(1)Every cooperative society shall record in the minutes books, in the official language of its station or in English or in any other language prescribed in the bye-laws, proceedings of every general meeting, delegate general body meeting and Board meeting and the names of the members or delegates present there at and shall be confirmed at the same or the next meeting. The proceedings of all General Meetings and Special General Meeting of every cooperative society complete in all respects as provided in the Act and bye-laws shall 6 sent to the Registrar within fifteen days from the date of completion of such meeting with due acknowledgement. The Registrar shall give his approval on the resolutions within fifteen days of receipt of the proceedings. If no approval is received within 6 aforesaid period, the proceeding shall be deemed to have been approved.
