Section 32(1) in Sikkim Co-Operative Societies Act, 1955
(1)A 'general meeting to be termed the annual, general meeting of the General Assembly of a registered society shall be' held at least once in every Co-operative year for the purpose of -(a)electing members to the managing body and other committees of the society, the Chairman, Vice-Chairman, and other office bearers, as may be provided in the bye-laws, and fixing such fees, salaries or other remuneration as prescribed in the bye-Laws;provided that the Durbar may prescribe by rules the qualifications necessary for office bearers and employees;(b)electing an internal, auditor or auditors, 'who shall not be 'member of the governing body, and fixing the remuneration;(c)considering the annual report of the managing body, audit report and audited annual accounts and balance sheets and reviewing the working of the society during the preceding Co-operative year;(d)deciding how profits are to be distributed in accordance with the bye-laws(e)passing the annual' budget and approving the, programme of work for the ensuing year;(f)fixing the maximum amount of liability to be incurred during the ensuing year and the maximum rate of interest payable on deposits; and(g)considering such other 'business as may be placed before the meeting in accordance with the bye-laws.
