Section 53(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)(a)Not less than three clear days' notice shall be given for a meeting convened under sub-rule (2).(b)The notice of the meeting shall be sent by the Election Officer to the members of the board by one or more of the following modes, namely:-(i)by giving or tendering it to such member of the board and if the member of board is not found, by giving or tendering it to some adult member of his family under his acknowledgement; or(ii)by post under certificate of posting.(c)The notice shall also be published in the notice board at the office of the society.(d)The Election Officer may call upon the Chief Executive or where there is no Chief Executive, the President of the society to arrange to serve the notice of the election meeting on the members of the board.(e)The expenditure, if any, in sending such notice shall be borne by the society.
