Section 21K(2) in Jharkhand Co-operative Societies Rules, 2008
(2)The election officer shall give to the members under registered post the notice of the special general meetingProvided that in case of society, where the primary meeting has taken place, notice of the meeting shall also be given to the delegates elected in the primary meeting.Provided further that in such societies where the number of voters exceeds one thousand, the election officer shall publish notice of the special general meeting including the programme of election in one daily newspaper published from or having wide circulation in the area.
