Section 30(13) in Rajasthan Co-operative Societies Rules, 2003
(13)(i)Every society shall cause minutes of the proceedings of general meetings to be entered in a book kept for that purpose.(ii)Unless the minutes are drawn up and are duly signed by the Chairman immediately on the termination of the meeting, the minutes free from all alteration or corrections shall be drawn up and shall be signed by the Chief Executive Officer and the Chairman within 72 hours from the time when the meeting terminated. The minutes so signed shall be the evidence of the proceedings of that meeting.(iii)Until the contrary is proved, every general meeting of a society, in respect of the proceedings whereof minutes have been so recorded, shall be deemed to have been duly called and held.
