Section 51(4) in The Delhi Co-operative Societies Rules, 2007
(4)The notice of every general body meeting shall be given to each member of the cooperative society either personally or by post under U. P. C. or by courier services agency duly registered in Delhi having 'Certificate of Incorporation' from Registrar of Companies, Delhi and Haryana and also having Certificate of Registration under section 69 of the Finance Act, 1994 (32 of 1994) from Assistant Commissioner, Central Excise Service Tax. In case the notice is sent by post, service thereof shall be deemed to be effected after the expiry of forty-eight hours of postage by properly addressing, prepaying and posting it:Provided that where a member has intimated to the co-operative society in advance that notice of a general body meeting should be sent to him by registered post with or without acknowledgement due and has deposited requisite amount to defray the expenses of doing so, the service of the notice shall not be deemed to be effected unless it is sent by registered post.
