Section 59(2) in The Tripura Co-operative Societies Rules, 1976
(2)At the first general meeting, 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 up to 14 days before the meeting.(iv)Constitution of a provisional committee until regular elections are held under the rules and the bye-laws. The provisional committee shall have the same powers and functions as the committee elected in accordance with the bye-laws.(v)Fixing the limit up to which the funds may be borrowed.(vi)Any other matter which is specifically mentioned in the bye-laws.
