Section 61(3) in The Tripura Co-operative Societies Rules, 1976
(3)The notice of the general meeting under sub-rule (5) of Rule 90 shall be sent by local delivery or by post or by publication through press and contain the following information:(a)the date on which, the place at which and the hours between which the nomination papers shall be filed;(b)the date on which, the place at which and the hours between which the nomination papers shall be scrutinised;(c)the date on which, the place at which and the hours between which voting shall take place;(d)the place at which and the hours between which the elected roll can be inspected by any member;(e)the number of vacancies with class of members (if any) to be filled up by election and the area of the constituency from which members are to be elected (if for any area or constituency the election is held).
