Section 4(2) in Multi-Unit Co-operative Societies Rules, 1958
(2)A written notice specifying the date, hour and place of meeting shall be given to every member and shall be accompanied by a copy of the scheme to be considered at the meeting; the notice to each member shall -(i)be delivered or tendered to him in person;(ii)be sent to him by registered post; or(iii)be served on him in such manner as may be specified in the bye-laws of the society.
