Section 58(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)He managing director, where there is no managing director, the President shall arrange to send notice of the meeting of the board together with the agenda therefor to every member of the board by one or more of the following modes, namely:-(a)by giving or tendering it to such member under his acknowledgement; or(b)if the member is not found, by giving or tendering it to some adult member of his family under his acknowledgement; or(c)by post under certificate of posting.
