Section 34(3) in The Chhattisgarh Co-operative Societies Rules, 1962
(3)[ Unless otherwise provided in the bye-laws, notice of the general meeting stating the place, date and hour of the meeting together with a statement of business to be transacted thereat, shall be sent to every member 14 days before the date of meeting by-(a)[(i) registered post in case of a society whose head-quarter is situated in urban area;(ii)ordinary post under certificate of posting or by hand delivery if number of members of the society is less than 250; or](b)ordinary post under certificate of posting if number of members of society exceeds 250, in which case notice shall also be published in a local Hindi newspaper in circulation in the area of the society ;][Provided that when the general meeting or special general meeting of any class of the societies in a district is to take place on same day, such notice shall be sent under certificate of posting to every member by the Society concerned, alongwith the publication of one notice on behalf of all such societies in the local Hindi newspaper under the authority of the Registrar shall be sufficient.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
