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Multi-State Cooperative Societies Act, 1984 Chapter IV: Direction and Management of Multi-State Cooperative Societies 29. General body, its constitution, powers and functions.- 1. The general body of a multi-State cooperative society shall consist of all the members of such society; Provided that where the bye-laws of a multi-State cooperative society provide for the constitution of a smaller body consisting of delegates of members of the society elected or selected in accordance with such byelaws, that smaller body shall exercise such powers of the general body as may be prescribed or as may be specified in the bye-laws of the society. 1. 2. Subject to the provisions of this Act, the rules and the bye-laws, the ultimate authority of a multi-State cooperative society shall vest in the general body of its members: Provided that nothing contained in this sub-section shall affect the exercise by the board or any officer of a multi-State cooperative society of any power conferred on such board or such officer by this Act or the rules or the bye-laws. 1. 2. 3. Where in any meeting of the general body or the board of a multi-State cooperative society, a cooperative society or another multi-State cooperative society is to be represented, such cooperative society or other multi-State cooperative society shall be represented in such meeting only through the Chairman or the Chief Executive of such cooperative society or other multi-State cooperative society, as the case may be, and where there is no board or such cooperative society or other multi-State cooperative society, for whatever reasons, through the administrator, by whatever name called, of such cooperative society or other multi-State cooperative society.    |
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