Section 20 in Telangana Mutually Aided Co-Operative Societies Act, 1995
20. General Body.
(1)Subject to the provisions of this Act and the bye-laws, the ultimate authority of a Co-operative Society shall vest on its general body:Provided that where, because of spread of number of members, a Co-operative Society feels the need for constituting a Representative General body for more effective decision making, it may constitution a Representative General body in such manner and with such functions as may be specified in the bye-laws.(2)The following matters, among others specified in the bye-laws shall be dealt with by the general body of a Co-operative Society, namely:-(a)amendments to bye-laws;(b)election and removal of Directors;(c)consideration of,-(1)the long term perspective plan and budget;(2)the normal operational plan and budget;(3)the annual report of activities for being filed with the Registrar;(4)the auditors report and the annual audited statement of accounts for being filed with the Registrar;(5)special audit report or inquiry report, if any;(6)compliance report relating to audit, special audit and/or inquiry, if any;(d)approval of appointment and removal of auditors;(e)disposal of surplus;(f)management of deficit;(g)creation of specific reserves and other funds;(h)review of actual utilisation of reserves and other funds;(i)review of the Chief executives report of the attendance at meeting by Directors and review of the business done with the Co-operative Society by the Directors;(j)appointment, reconstitution and disbanding on the Representative General body;(k)remuneration payable to any Director or internal auditor in connection with his duties in that capacity or his attendance at related meetings;(l)membership of the Co-operative Society in federation;(m)collaboration with other organisation and its review;(n)promotion of subsidiary organisations and review;(o)dissolution of the Co-operative Society; and(p)all other functions expected of the general body under the other provisions of this Act.
