Section 46(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)The notice of the general meeting, whether ordinary or special, shall be sent by the society to the members by one or more of the following modes, namely:-(a)by giving or tendering it to the member under his acknowledgement; or(b)if the member is not found by giving or tendering it to some adult member of his family under his acknowledgement, or(c)[ by post under certificate of posting; or] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.](d)by publication in one or more local newspapers having circulation in the area of operation of the society and approved by the Government for issue of Government advertisement.The society shall, in addition to sending notice by one of the modes aforesaid, also display the notice in the board at the office of the society or in one or more public places within the area of operation of the society.
