State Agricultural Credit Corporations Act, 1968
30. General meetings.
- A general meeting (in this Act referred to as an annual general meeting) of the Corporation shall be held at the Head Office of the Corporation within three months from the date on which the annual accounts of the Corporation are closed, and any other general meeting may be convened by the Board at any other time:
Provided that the Central Government may extend the time within which any annual general meeting shall be held, by a period not exceeding one month.
- The shareholders present at an annual general meeting shall be entitled to discuss the balance-sheet and profit and loss account of the Corporation, the report of the Board on the working of the Corporation for the period covered by the accounts and the auditors report on the balance-sheet and accounts.
