Section 27 in Uttarakhand Self Reliant Co-Operatives Act, 2003
27. Functions and responsibilities of general body.
(1)The following and such other matters as are considered necessary by the Board, shall be dealt with by the general body at its Annual General Meeting:(a)action on resolutions of the previous meeting;(b)consideration of the long term plan and budget, when required;(c)consideration of the annual operational plan and budget for the current financial year;(d)appointment of auditors for the current financial year;(e)consideration of the annual report of activities for the previous financial year;(f)consideration of the annual audited statements of accounts, and the audit report relating to the previous financial year;(g)consideration of the report on deviations, if any, from the approved budget relating to the previous financial year and the appropriate action to be taken;(h)disposal of surplus, if any, of previous financial year;(i)management of deficit, if any, of previous financial year;(j)creation of specific reserves and other funds;(k)review of actual utilization of reserves and other funds;(l)review of the report on the attendance at meetings by Directors;(m)review of the use of the co-operative's service by the Directors;(n)review of remuneration paid to any Director or member of any committee or internal auditor in connection with his/her duties in that capacity or his/her attendance at related meetings;(o)review of quantum and percentage of services provided to non-members vis-a vis service provided to the members;(p)appeal of a person whose application for membership has been rejected by the Board;(q)appeal of a person who has been expelled from membership by the Board;(r)report of activities and accounts related to member education and Board and staff training.(2)The following and other matters when considered necessary by the Board shall be dealt with by the general body at its annual or other general meeting:(a)election of Directors;(b)amendments to articles of association;(c)removal of Directors;(d)elections/appointments to casual vacancies on the Board;(e)removal, and consequent appointment of auditors;(f)membership of the co-operative in secondary co-operatives;(g)partnership with other co-operatives;(h)amalgamation, division, merger, transfer of assets and liabilities;(i)dissolution of the co-operative;(j)Consideration of the Registrar's report of inquiry, if any.
