Section 40(5) in West Bengal Co-operative Societies Rules, 2011
(5)(i)Notice of the general meeting shall be affixed on the Notice Board of the Society and published at such conspicuous place as the board may decide. The notice of the general meeting shall be sent to the members or to the delegates in one or more of the following modes, namely(a)by local delivery under proper receipt or(b)by post under certificate of posting, or(c)by publication through press.(ii)The notice shall contain information regarding(a)the number of vacancies to be filled up by election;(b)the area or constituency specified in the bye-law from which the member is to be elected;(c)the qualification, if any, prescribed in the rules and by-law for eligibility for membership of the board;(d)the date on which, the place at which and the hours between which the nomination papers shall be filed by a member, such date being not less than ten clear working days before the date fixed for election;(e)the date on which, the place at which, and the hour when the nomination papers will be scrutinized; and(f)the date on which, the place at which and hours between which the polling will take place.
