Section 30(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)(a)Subject to the provisions of this Act, the rules and the bye-laws, the ultimate authority of a society shall vest in the general body :Provided that nothing in this clause shall affect the exercise by the committee or any officer of a society or any power conferred on such committee or officer by the Act, the rules or the bye-laws.(b)Notwithstanding anything in clause (a), where the area of operation of a society is not less than such area as may be prescribed, or where the society consists of not less than such number of members as may be prescribed, the society may and if so directed by the Registrar shall provide in its bye-laws for the Constitution of smaller general body designated as the representative general body consisting of such number of members of the society as may be specified in and elected in accordance with, the rules, to exercise all or any of the powers of the general body except the power to conduct elections of members of the committee as may be specified in the bye-laws ; and thereupon any reference in this Act to the general body meeting thereof shall be construed as a reference to the representative general body or its meetings :Provided that the representative general body shall not alter any provision in the bye-laws relating to its Constitution or powers.(c)The exercise of any power by representative general body shall be subject to such restrictions and conditions as may be specified in the rules or the bye-laws.
