Section 35 in Himachal Pradesh Co-Operative Societies Rules, 1971
35. Minutes of the General Meeting.
(1)Every Co-operative Society shall keep the minutes of general meetings in a separate book kept for this purpose.(2)The minutes of the meeting shall be drawn up and signed by the Chairman at the close of the agenda of the meeting and the same shall be confirmed by the general house then and there.(3)Until the contrary is proved, every meeting of a society, in respect of the proceedings whereof minutes have been so recorded, shall be deemed to have been duly called and held.
