Section 26 in Tamil Nadu Societies Registration Act, 1975
26. Annual general meetings.
(1)At least one general meeting of the registered society shall be held in every financial year.(2)Notice of every such general meeting shall be given by the registered society to its members within such period as may be prescribed before the day appointed for the meeting.(3)The notice shall specify the day, hour and place and the object of the meeting and, in case any amendment of a by-law or objects of association as contained in the memorandum is intended to be proposed, shall contain a copy of every such amendment.(4)The Registrar may nominate an officer subordinate to him to be present at any such general meeting.
