Section 59 in The Maharashtra Cooperative Societies Rules, 1961
59. [First general body meeting] [Substituted 'First general meeting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).].
(1)Within three months from the date of registration of a society, the Chief Promoter thereof, shall convene the first [general body meeting] [Substituted 'general meeting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] of all persons who had joined in the application for registration of the society. Where the Chief Promoter fails to convene the meeting as aforesaid, it shall be convened by any person authorised in that behalf by the Registrar.(2)At the first [general body meeting] [Substituted 'general meeting' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).], the following business shall be transacted;-(i)Election of a president for the meeting;(ii)Admission of new members;(iii)receiving a statement of accounts and reporting all transactions entered into by the promoter upto 14 days before the meeting.(iv)Constitution of a provisional committee until regular elections are held under the bye-laws. The provisional committee shall have the same powers and functions as the committee elected in accordance with the bye-laws [and under the provisions of the Act;] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).](v)Fixing the limit up to which the funds may be borrowed;(vi)Any other matter which has been specifically mentioned in the bye-laws [and under the provisions of the Act.] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
