Section 19 in Himachal Pradesh Societies Registration Act, 2006
19. Meetings.
(1)The bye-laws of the Society shall specify the frequency and the manner in which the meetings of the Governing body and general body shall be held, so however that the Governing body shall meet at least once in every three months and general body shall meet at least once in a financial year.(2)Every Society shall record in the minutes book, the minutes of all proceedings of every general body meeting and also every meeting of its Governing body.(3)Such minutes shall be communicated to all the members invited for the meeting within thirty days of the said meeting.
