Section 30(2) in Assam Co-Operative Societies Act, 2007
(2)The following matters among such other matters as considered necessary by the Board or which are specifically assigned to the general body under any other provision of this Act may be dealt with by the general body at its annual or any general meeting, namely: -(a)amendments of bye-laws;(b)removal of Directors and election of new Director;(c)membership of the cooperative society in secondary cooperative society;(d)partnership with other cooperative societies;(e)amalgamation, division, merger, transfer of assets and liabilities;(f)dissolution of the cooperative society;(g)consideration of the Registrar's report of inquiry and action taken thereon or reasons for the non completion of the inquiry.
