Section 34(1) in Punjab Self-Supporting Co-operative Societies Act, 2006
(1)The general body of a self-supporting co-operative society shall consist of all the members of such society:Provided that where the bye-laws of a self-supporting co-operative society provide for constitution of a smaller body consisting of delegate members of such society, elected in accordance with the bye-laws, that smaller body shall exercise such powers of the general body, as may be specified in the bye-laws of such society.
