Section 46 in Tamil Nadu Co-operative Societies Rules, 1988
46. General meeting of societies.
(1)The general meeting of a society shall be held either at the premises of the society, the address of which is registered under section 37, or at any public place at the headquarters of such society to which all the members thereof shall have access.(2)The notice of the general meeting, whether ordinary or special, shall be sent by the society to the members by one or more of the following modes, namely:-(a)by giving or tendering it to the 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; or] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.](d)by publication in one or more local newspapers having circulation in the area of operation of the society and approved by the Government for issue of Government advertisement.The society shall, in addition to sending notice by one of the modes aforesaid, also display the notice in the board at the office of the society or in one or more public places within the area of operation of the society.
