Section 28 in The Bihar Co-operative Societies Rules, 1959
28.
(1)The Secretary or on his failure the Chairman shall convene meeting of the Managing Committee at least once in three months or as often as may be considered necessary for the transaction of the business of the society :(2)A notice specifying the time, place and agenda of the meeting shall be circulated among the members.(3)The proceedings of the meeting shall be recorded in a minute book to be kept for the purpose and shall be signed by all members of the committee present and the names of the members voting for or against any resolution relating to an item of business involving a financial transaction shall also be recorded in that book.
