Section 28 in Himachal Pradesh Co-Operative Societies Rules, 1971
28. Notice of General Meeting.
(1)A general meeting shall be convened by the Managing Committee or President or under its, or his direction by the Secretary/Manager.(2)Unless otherwise provided in the bye-laws a notice of the meeting stating the place, date and hour of the meeting together with the agenda shall be given to every member at least ten clear days before the date of the meeting, in the manner prescribed by the Registrar.
