Section 52 in The Delhi Co-operative Societies Rules, 2007
52. Minutes of general body meeting.
(1)A co-operative society shall cause minutes of proceedings of general body meetings to be entered in a book kept for that purpose.(2)The minutes of meeting shall be drawn up free from all alterations and corrections, and shall be recorded in the minute book within four working days after the date of meeting and the minutes shall be signed by the presiding officer of the meeting or President, Secretary or Managing Director or Chief Executive Officer. In case of co-operative housing society, the minutes shall be circulated to all members within fifteen days of general body meeting. In case of other co-operative societies, the minutes shall be displayed on the notice board of the office. The objections if any shall be placed before the Committee and shall also be placed before next general body meeting.(3)Until the contrary is proved, every general body meeting of a co-operative society in respect of the proceedings where of minutes have been so recorded shall be deemed to have been duly called and held.
