Section 36(2) in The Orissa Co-operative Societies Rules, 1965
(2)Notice for the meeting of such Committees shall be given in writing to the members of such Committee at least three clear days before the meeting or as longer period as provided in the Bye-Laws, provided that in case of urgency the members of such Committee may meet with the consent of all the members at any time they choose.The Bye-Laws may provide that in case of urgency there may not be sufficient time to convene a meeting, the business may be transacted by circulating papers. Any decision arrived at by circulation shall be placed at the next meeting of the Committee for information or ratification, as the case may be. Should difference of opinion arise in the course of such circulation the matter shall not be decided by circulation but shall be placed before a meeting of the Committee.
