Section 58 in Tamil Nadu Co-operative Societies Rules, 1988
58. Meeting of the board and failure to attend meeting, etc.
(1)He managing director, where there is no managing director, the President shall arrange to send notice of the meeting of the board together with the agenda therefor to every member of the board by one or more of the following modes, namely:-(a)by giving or tendering it to such member under his acknowledgement; or(b)if the member is not found, by giving or tendering it to some adult member of his family under his acknowledgement; or(c)by post under certificate of posting.(2)Meetings of the board shall be held at the premises of the society, the address of which is registered under section 37 or at' any other place within the area of operations of the society, to which all the members of the board shall have access.(3)The agenda for the meeting of the board shall contain specific subjects in brief. Each subject in the agenda shall be supported by a clear and brief note wherever necessary.(4)No subject other than those included in the agenda sent to the members shall be discussed or decided upon at the meeting of the board.(5)Every decision of the board shall be taken only at an ordinary or special meeting of the board convened in accordance with the provisions of the Act and these Rules and in no case a resolution of the board shall be passed by circulation of papers among the members of the board.(6)Any member of the board ceasing to hold office under clause (d) of subsection (2) of section 34, may make an application within fifteen days from the date of the last meeting for condonation of his absence specifying the reasons for such absence.
