Section 21(1) in The Bihar Co-operative Societies Rules, 1959
(1)(i)The general meeting shall be held at a time, date and place notified in accordance with the bye-laws of the registered society and if a quorum is present, the members present shall unless otherwise provided in the bye-laws elect from among themselves a Chairman and a Deputy Chairman of the meeting :[Provided that in case of a society where the Managing Committee has either been superseded under Section 41 of the Act or has ceased to exist under Section 14(5) of the Act, the Administrator shall be the Chairman of the General Meeting and in his absence a person nominated by him shall be the Chairman of the meeting.] [Inserted by letter no. 14/Legal-51-89-2829, dated 2.9.89.](ii)The general meeting shall exercise all the powers and perform all the duties prescribed for it in the bye-laws.
