Section 36(3) in The Orissa Co-operative Societies Rules, 1965
(3)The notice for the meeting of any Committee shall specify the place, date and hour of the meeting together with a statement of business to be transacted therein, provided that any urgent business though not included in the statement, accompanying the notice may be brought up and considered with the consent of the majority of not less than ⅔rd (two third) of the members present at the meting.
