Section 30 in Assam Co-Operative Societies Act, 2007
30. Matters to be dealt with in the Annual General Meeting.
(1)The following matters in addition to others as are considered necessary by the Board shall be dealt with by the Annual General Meeting namely: -(a)election of delegates and representatives, if fallen due;(b)consideration of the long term plan and budget, when required;(c)consideration of the annual operational plan and budget for the current financial year;(d)consideration of the annual report of activities for the previous financial year including provisional financial statements of accounts if not audited;(e)consideration of the audited financial statements of accounts, and the auditor's report relating to the previous financial year or years;(f)consideration of the report on deviations, if any from the approved budget relating to the previous financial year;(g)disposal of surplus, if any, of previous financial year;(h)management deficit, if any, of previous financial year;(i)creation of specific reserves and other funds;(j)review of actual utilization of reserves and other funds;(k)review of the report on the attendance at meeting by Directors;(l)review of the use of the cooperative societies' services by the directors;(m)appointment of internal auditor, fixation of remuneration paid to any Director or member of any committee or internal auditor in connection with his duties in that capacity or his attendance at concerned meetings;(n)review of quantum and percentage of service provided to non members vis-a-vis services provided to the members;(o)report of activities and accounts related to education of member and Director "and staff training;(p)consideration of any other matter which may be brought before the meeting of the general body in accordance with the bye-laws;(q)expulsion of members;(r)disposal of appeals;(s)formulation of code of conduct the members of Board of Directors and officers appointed by the Board.(2)The following matters among such other matters as considered necessary by the Board or which are specifically assigned to the general body under any other provision of this Act may be dealt with by the general body at its annual or any general meeting, namely: -(a)amendments of bye-laws;(b)removal of Directors and election of new Director;(c)membership of the cooperative society in secondary cooperative society;(d)partnership with other cooperative societies;(e)amalgamation, division, merger, transfer of assets and liabilities;(f)dissolution of the cooperative society;(g)consideration of the Registrar's report of inquiry and action taken thereon or reasons for the non completion of the inquiry.(3)If the bye-laws of the cooperative society provide for election of one or more Directors on territorial basis, such Director shall be elected from the areas, in a meeting of the members of that area in accordance with the provision of the bye-laws on a date prior to that of annual general meeting. The result thereof shall be affixed on the notice board of the Head office of the cooperative society and also at the place of the annual general meeting prior to the commencement of the proceedings of the annual general meeting.(4)All Directors shall cease to be Directors on the date of the Annual General Meeting, if the annual financial statement of accounts and annual report of activities for the previous financial year were willfully not prepared before 15 days of the Annual General Meeting for inspection of the members or for placing before the Annual General Meeting.
