Section 38 in The Chhattisgarh Co-operative Societies Rules, 1962
38. Minutes of general meeting.
(1)Minutes of proceedings of general meetings shall be entered in a minutes book kept for that purpose and shall be signed by the President of the meeting. The minutes so signed shall be evidence of the correct proceedings of that meeting.(2)Until the contrary is proved, every general meeting of a society in respect of the proceedings whereof minutes have been so recorded, shall be deemed to have been duly called and held.(3)[ The minutes of general meeting or special general meeting, as the case may be, shall be sent to each member of the Society under certificate of posting duly signed by the Chairman of the meeting, within 30 days from the date of such meeting.] [Inserted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
