Section 27(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)The following and such other matters as are considered necessary by the Board, shall be dealt with by the general body at its Annual General Meeting:(a)action on resolutions of the previous meeting;(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)appointment of auditors for the current financial year;(e)consideration of the annual report of activities for the previous financial year;(f)consideration of the annual audited statements of accounts, and the audit report relating to the previous financial year;(g)consideration of the report on deviations, if any, from the approved budget relating to the previous financial year and the appropriate action to be taken;(h)disposal of surplus, if any, of previous financial year;(i)management of deficit, if any, of previous financial year;(j)creation of specific reserves and other funds;(k)review of actual utilization of reserves and other funds;(l)review of the report on the attendance at meetings by Directors;(m)review of the use of the co-operative's service by the Directors;(n)review of remuneration paid to any Director or member of any committee or internal auditor in connection with his/her duties in that capacity or his/her attendance at related meetings;(o)review of quantum and percentage of services provided to non-members vis-a vis service provided to the members;(p)appeal of a person whose application for membership has been rejected by the Board;(q)appeal of a person who has been expelled from membership by the Board;(r)report of activities and accounts related to member education and Board and staff training.
