Section 4 in Multi-Unit Co-operative Societies Rules, 1958
4. Notice to members etc.
(1)The meeting referred to in rule 3 shall be convened not less than 40 days after the date of issue of notice to the members and creditors of the society in the manner specified in sub-rules (2) and (3) :Provided that, in relation to any scheme certified under section 5D of the Act, this sub-rule shall have effect subject to the modification that for the figures and word "40 days", the figures and word "15 days," shall be substituted.(2)A written notice specifying the date, hour and place of meeting shall be given to every member and shall be accompanied by a copy of the scheme to be considered at the meeting; the notice to each member shall -(i)be delivered or tendered to him in person;(ii)be sent to him by registered post; or(iii)be served on him in such manner as may be specified in the bye-laws of the society.(3)Notice of the date, hour and the place of the meeting and the business to be transacted thereat shall be given to the creditors by publishing it in at least three newspapers circulating in the district in which the head office of the society is situated.(4)A copy of the scheme shall also be exhibited in a prominent place at the head office of the society and at each of its branches.
