Section 12(2) in Rajasthan Societies Registration Act, 1958
(2)No such proposition shall be carried into effect unless such report shall have been delivered or sent by post to every member of the society ten days previous to the special general meeting convened by the governing body for the consideration thereof nor unless such proposition shall have been agreed to by the votes of two-thirds of the members a delivered in person or by proxy and confirmed by the votes of two-thirds of the members present at a second special meeting convened by the governing body at an interval of one month after the former meeting.
