Section 32(1) in The Meghalaya Co-operative Societies Act
(1)A general meeting to be termed the annual meeting of the General Assembly of registered society shall be held at least once in every co-operative year for the purpose of-(a)electing members to the Administrative Council managing body and other committees of the society, the Chairman, Vice-Chairman and other office bearers, as may be provided in the bye-laws and fixing such fees, salaries or other remuneration as prescribed in the bye-laws :Provided that the Government of Meghalaya may prescribed by rules the qualifications necessary for the office bearers and the employees ;(b)electing internal auditor or auditors, who shall not be members of the Administrative Council or governing body, and fixing the remuneration;(c)considering the annual report of the Administrative Council or if there be no Administrative Council of the managing body, audit report and audited annual accounts and balance sheets and reviewing the working of the society during the preceding co-operative year;(d)deciding how profits are to be distributed in accordance with the bye-laws ;(e)passing the annual budget and approving the programme of work for the ensuing year ;(f)fixing the maximum amount of liability to be incurred during the ensuing year and the maximum rate of interest payable on deposits ; and(g)considering such other business as may be placed before the meeting in accordance with the bye-laws.
