Section 33 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
33. Meeting of The Board.
- (i) The board shall meet at least once in every quarter, provided that the total number of the meetings of the board shall not ordinarily exceed six in a year.Provided further that this provision will not apply to Multi-State Thrift and Credit Societies.(ii)The meeting of the board of the Multi-State Co-operative Society shall ordinarily be held at the registered office of such society.
