Section 32(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)A Co-operative Society with a membership of 1,000 (one thousand) or more shall, and if the bye-laws so provide a Cooperative Society with a membership of 500 or more, but less than 1,000 may hold its general meeting by calling representatives (hereinafter referred to as delegates) of areas or sections instead of summoning all the members in person.
