Section 25 in Haryana Co-operative Societies Act, 1984
25. Final authority and its meetings.
(1)The final authority in a co- operative society shall vest in the general body of members :Provided that where the bye-laws of a co-operative society provide for the constitution of smaller body consisting of delegates of members of the society elected or selected in accordance with such bye laws, the smaller body shall exercise such power of general body as may be prescribed or as may be specified in the bye-laws of the society.(2)Notwithstanding anything contained in section 21, each delegate shall have one vote in the affairs of the society.(3)A general meeting of a co-operative society shall be held once in a year for the purpose of -(a)approval of the programme of the activities of the society prepared by the committee for the ensuing year;(b)consideration of the audit report and the annual report;(c)[ review of the performance of the preceding year; [Substituted by Haryana Act No. 19 of 2006.](d)review of the state of affairs of the society including list of defaulters along with amount of default;(e)creation of specific reserves and other funds and utilization thereof;(f)consideration of list of employees who are relatives of office- bearers of the society;(g)conduct of election of the managing committee, when due;(h)amendment of bye-laws;(i)consideration of any other matter in accordance with bye-laws :Provided that nothing in this sub-section shall affect any powers conferred on a committee or any officer-bearer of a society under the rules or the bye-laws framed under this Act.]
