Co-Operative Societies Act 2008

67. Meetings

1.      The Supervisory Committee shall meet at least once every 3 months, and shall at each such meeting examine the affairs of the credit union or other society.

2.      The Supervisory Committee shall keep minutes of its meetings and shall—

a.      within 7 days of each meeting report the results thereof in writing to the Board; and

b.     submit a written report to the annual meeting of the members of the credit union or other society.