Section 21B(3) in Andhra Pradesh Co-Operative Societies Rules, 1964
(3)(a)The Election Officer shall issue the notice of general meeting to all the members for conduct of elections by one or more of the following methods namely;(i)Circulation of Pamphlets among the members.(ii)Publishing in the local print media.(iii)Proclaiming through beat of Tom-Tom or announcement on Loud Speakers;(iv)Notice of the general meeting shall also be affixed on the notice board of the Head Office of the society and all its branches if any.(v)Publishing in such public places of importance such as Gram Panchayat, [Mandal Revenue Office, Mandal Parishad Office, Municipal Office] [Inserted by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.] and also the places where polling is proposed to be held.(b)The cost of publication of this notice shall be borne by the society.
