Section 34 in The Meghalaya Co-operative Societies Rules
34.
At least fifteen days notice of all meetings of the administrative council and at least four days notice of all meetings of the managing body shall be given to each member specifying the date, hour and place of the meeting with a statement of business to be transacted thereat :Provided that-(i)no business transacted at meeting of the administrative council or the managing body so convened shall be deemed invalid on account of non-receipt of the notice by a member in due time ; and(ii)any urgent business though not included in the agenda accompanying the notice, may be brought up and considered with the consent of all the members present at the meeting.
