Section 46 in West Bengal Co-operative Societies Rules, 2011
46. Notice of Board Meeting.
Notice of a meeting of the Board in respect of any society or class of societies shall be given in writing, subject to the provisions of section 37, by the Secretary or any officer performing the duties of Secretary including Managing Director or the General Manager or the Chief Executive by whatever name it is called to every Director specifying the place, date and hour of the meeting together with a statement of the business to be transacted thereat, not less than seven clear working days before the date of the meeting. In case of urgency, the Chairman may convene a meeting of the Board with three clear working days' notice. Where there is an officer deputed under section 33 or deputed to function as General Manager or Chief Executive by whatever name it is called, such officer shall call Board meetings in consultation with the Chairman :Provided that any urgent business, not included in the statement accompanying the notice, may be brought up and considered.with the consent of the Chairman.
