Section 47 in The Delhi Co-operative Societies Rules, 2007
47. Constitution of a representative General Body.
(1)A co-operative society with limited liability, may, if its area of operation extends to the whole of the National Capital Territory of Delhi or its membership exceeds five thousand, provide in its bye-laws for the constitution of a representative general body.(2)In case the bye-laws of the co-operative society provides to constitute a representative general body, the co-operative society shall, with the permission of the Registrar, divide its members into different groups on a territorial or other basis.(3)The bye-laws may also specify the number or proportion of the members of the representative general body to be elected for representing each group:- .(a)by all the members of the co-operative society;(b)by the only that particular group of members of the co-operative society .(4)The members who are elected to represent each group shall be called the delegates. A delegate shall hold office and attend general meetings till fresh are elected in their places.Each delegate shall have one vote. A member shall cease to be a delegate if he:-(a)ceases to be a member of the co-operative society; or(b)resigns his office as a delegate.(5)A casual vacancy of a delegate in any area or group shall be filled by election by members of the co-operative society in the area or group concerned.
