Section 44 in Himachal Pradesh Co-Operative Societies Rules, 1971
44. Notice of the Committee Meeting.
- Notice of a meeting of the managing committee shall be sent under certificate of posting by the President, or under his direction by the Secretary in writing, or in such manner as the Registrar may prescribe in respect of any society or class of societies, to every committee-member specifying the place, date and hour of the meeting, together with the agenda to be discussed therein, of not less than three clear days or such other period as may be provided in the bye-laws before the date of the meeting :Provided that any other business, though not included in the agenda, may be brought up and considered with the consent of the Chairman.All matters in the meeting of a managing committee meeting are required to be decided by a majority of votes under this rule.
