Section 15 in The Multi-State Co-Operative Societies Rules, 2002
15. 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 or any person authorised by him under sub-section (2) of section 39 or a special general meeting under sub-section (2) of section 40, 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.(5)The notice of annual 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, amendment of bye-laws, if any, and election of members of the board, if any.
