Section 23 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
23. Notice For General Meeting.
(1)Annual general meeting of a Multi-State Co-operative Society may be called by giving not less than fourteen days notice in writing.(2)Special general meeting of a Multi-State Co-operative Society may be called by giving not less than seven days notice in writing,(3)When a general meeting is called by the Central Registrar under the second proviso to sub-section (1) of section 30, he may determine : -(i)the period of notice of such meeting which shall not be less than seven days;(ii)the time and place of such meeting; and(iii)the subjects to be considered in such meeting. The Central Registrar or any person authorised by him may preside over such meeting.(4)The notice of general meeting shall be accompanied by a copy each of the audited balance sheet, profit and loss account, together with the auditor's report thereon, relating to the preceding year and the report of the board.
