Section 29B(1) in The Orissa Co-operative Societies Rules, 1965
(1)It shall be the duty and responsibility of the Chief Executive to place before the meeting of the General Body -(a)exhaustive memoranda on each matter in respect of which the General Body is competent to make a review under Sub-Section (2) of Section 29 and such other matters as may be on the agenda of the meeting, and endorse copies thereof to the President and each member of the Committee in advance of the date of the General Body Meeting;(b)all proposals relating to matters specified in Clauses (a), (j), (k), (l) and (o) of Sub-Section (2) of Section 29 received from the members up to two months prior to the date of the meeting of the General Body, along with the considered views of the committee on each such proposal:Provided that no such proposal will be entertained unless it is made in writing to the Chief Executive, under the signature of at least twenty members or one-tenth of the total number of members of the Society whichever is less;(c)a detailed report in respect of each vacancy in the office of member or President of the Committee which has remained vacant for a period of three months or more; and(d)each audit, inspection, inquiry, annual report including the Annual Report of the Auditor-General and directive of the Government, if any, received since the last meeting of the General Body alongwith a statement of action taken by the Committee thereon.
