Section 20 in Himachal Pradesh Societies Registration Act, 2006
20. Annual General Meeting.
(1)Every Society registered under this Act shall hold the annual general meeting of its members once in a financial year at which the report of management of the Society for the previous financial years together with an audited copy of the balance sheet, income and expenditure account and the auditors report shall be submitted for approval.(2)Without prejudice to the generality of the provisions of subsection (1), the general meeting of a Society shall be held at least once in every financial year for the purpose of-(a)approval of the programme of activities of the Society prepared by the Governing body for the ensuing year;(b)election, if any, in the prescribed manner of the members of the Governing body other than the nominated members;(c)consideration of the audit report and the annual report; and(d)consideration of any other matter, which may be brought before, in accordance with the regulations of the Society.(3)Such meeting shall be held not more than fifteen months after the date of the last preceding meeting held under sub-section (1).(4)The first annual general meeting shall be held by a Society within fifteen months of its registration. The subsequent annual general meeting of the Society shall be held with in twelve months after the first annual general meeting:Provided that the Registrar may, for special reasons to be recorded in writing, extend the time within which an annual general meeting shall be held by a further period not exceeding three months.(5)Quorum for general meeting shall be one-half of the total members or as provided in the bye-laws, which ever is more.
