(1)The annual general meeting of the Federation shall be held within six months after the end of each financial year. Notice for such meeting shall be issued by the Secretary twenty-one clear days before the date of such meeting.(2)The annual general meeting shall, among other things deal with the following matters, namely :(a)confirmation of the proceeding of the previous general meeting;(b)approval of the expenditure over the sanctioned budget;(c)approval of the budget and works programme of the Federation for the ensuing financial year as recommended by the executive committee;(d)review of the audit report and rectification report received from the executive committee;(e)holding of the election of members;(f)any other matter with the consent of the Chairman.(3)The quorum for such meeting shall be two-thirds of the total membership of the Federation. If in any such meeting there is no quorum the Chairman shall adjourn the meeting to the same date of the succeeding month at the same place and time. Notice of such adjourned meeting shall be issued seven clear days before the date fixed for the same.(4)A special meeting of the Federation may be convened on the application of one-third of the total number of members or under the direction of the Director. Such application shall clearly specify the purpose for which the meeting is proposed. The meeting shall be convened by the Secretary. If the Secretary for any reason fails to convene the meeting within twenty-one days from the date of receipt of such application, the Chairman shall call the meeting within fifteen days thereafter. If both the Chairman and the Secretary fail to convene the meeting, the Director may convene the said meeting within seven days of the failure of the Chairman convene the meeting. The quorum for such meeting shall be two-thirds of the total membership.
