Section 58 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
58. Notice of meetings of general assembly.
- At least Fifteen days notice of all meetings of the General Assembly, Specifying the date, hour and place shall be forwarded to all members ; provided that no business transacted at a meeting shall be deemed invalid on account of non-receipt of the notice by a member in due time. The agenda shall invariably include an item "Any other business" and matters not otherwise specifically mentioned in the agenda ; provided that they do not relate to amendment of bye-laws, expulsion of members and expulsion of office bearer ; provided notice of the matter desired to be, raised under "Any other business" must be sent to the Chief Executive Director, at least two days before the date of meeting and two-thirds majority of the members present at the meeting shall be required for passing of any business under this item.
