Section 113(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)The communication of a copy of the notice issued by the Registrar referred to in sub-rule (1) or (2) shall be,-(a)where the address of members are available, by,-(i)giving or tendering it to every such member or, in his absence to some adult member of his family under acknowledgement; or(ii)sending it by post under certificate of posting to every such member, or(b)where the address of any member of the society is not available, by affixing it on the notice board or any other conspicuous place in the premises of the society; or(c)where the address of the society is not available, by publishing it in one or more of the local newspapers having circulation in the area of operations of the society and approved by the Government for issue of Government advertisement and by displaying it in one or more prominent public places within the area of operations of the society.
