Section 19(2) in West Bengal Co-operative Societies Rules, 2011
(2)[ When the Registrar or any officer authorised by him calls the annual general meeting under sub-section (6) of section 29 or half-yearly general meeting under sub-section (2) of section 30 or special general meeting under clause (c) of sub-section (1) of section 31 or under sub-section (2) of section 31 of the Act, the Secretary of the co-operative society or any other person by whatever name called discharging the duties of Secretary shall arrange to issue and dispatch the notices of the meetings, as may be required by the Registrar, or any officer authorised by him.] [[Substituted by Serial No. (6), ibid, w.e.f, 1.2.2013, earlier which was as follows :
