Section 30(1) in Assam Co-Operative Societies Act, 2007
(1)The following matters in addition to others as are considered necessary by the Board shall be dealt with by the Annual General Meeting namely: -(a)election of delegates and representatives, if fallen due;(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)consideration of the annual report of activities for the previous financial year including provisional financial statements of accounts if not audited;(e)consideration of the audited financial statements of accounts, and the auditor's report relating to the previous financial year or years;(f)consideration of the report on deviations, if any from the approved budget relating to the previous financial year;(g)disposal of surplus, if any, of previous financial year;(h)management deficit, if any, of previous financial year;(i)creation of specific reserves and other funds;(j)review of actual utilization of reserves and other funds;(k)review of the report on the attendance at meeting by Directors;(l)review of the use of the cooperative societies' services by the directors;(m)appointment of internal auditor, fixation of remuneration paid to any Director or member of any committee or internal auditor in connection with his duties in that capacity or his attendance at concerned meetings;(n)review of quantum and percentage of service provided to non members vis-a-vis services provided to the members;(o)report of activities and accounts related to education of member and Director "and staff training;(p)consideration of any other matter which may be brought before the meeting of the general body in accordance with the bye-laws;(q)expulsion of members;(r)disposal of appeals;(s)formulation of code of conduct the members of Board of Directors and officers appointed by the Board.
