Section 28(2) in Rajasthan Co-operative Societies Rules, 2003
(2)At the first general meeting, the following business shall be transacted -(i)Election of a president for the meeting, if the president of the committee formed under the proviso to sub-section (1) of section 27 is not present in the meeting;(ii)Receiving a statement of accounts and reporting all transactions entered it by the society upto a date, 14 days before the meeting;(iii)Fixing the limit up to which the funds may be borrowed;(iv)Decision regarding action to be taken for conduct of election to the committee in accordance with the Act and the bye-laws, to follow the first (protein) committee formed under the proviso to sub-section (1) of section 27 :[Provided that in case, the society belongs to any one of the categories wherein elections are to be conducted by the State Co-operative Election Authority under section 33, read with Rule 45 of these rules, the Chief Executive Officer of the society immediately after registration of the society shall send a written request to the State Co-operative Election Authority and a copy thereof to the registrar, to conduct elections to the committee of the society.Provided further that in a society where there is no Chief Executive Officer, a person working in place of the Chief Executive Officer, as per the bye-laws of the society and if there is no such person working as the Chief Executive Officer, then the Chairpersons of the society shall send such request to the State Co-operative Election Authority.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.](v)Any other matter which has been specifically mentioned in the bye-laws.
