Section 34 in The Chhattisgarh Co-operative Societies Rules, 1962
34. General Meetings.
- [(1) Within a period of three months from the date of registration of a society or such further period as may be allowed by the Registrar, the first signatory to the application for registration of a society shall convene its first annual general meeting for election of members of its committee, and if he fails to do so, such meetings shall be convened by any person authorised in this behalf by the Registrar:Provided that nothing contained in this sub-rule shall apply to the societies where there is a provision for the nomination of the committee by the Registrar for a period specified in the bye-laws of such society.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.](2)All general meetings of a society excepting the first annual general meeting shall be convened by the Secretary of the society or any other officer authorised by or under its bye-laws to convene such meetings.(3)[ Unless otherwise provided in the bye-laws, notice of the general meeting stating the place, date and hour of the meeting together with a statement of business to be transacted thereat, shall be sent to every member 14 days before the date of meeting by-(a)[(i) registered post in case of a society whose head-quarter is situated in urban area;(ii)ordinary post under certificate of posting or by hand delivery if number of members of the society is less than 250; or](b)ordinary post under certificate of posting if number of members of society exceeds 250, in which case notice shall also be published in a local Hindi newspaper in circulation in the area of the society ;][Provided that when the general meeting or special general meeting of any class of the societies in a district is to take place on same day, such notice shall be sent under certificate of posting to every member by the Society concerned, alongwith the publication of one notice on behalf of all such societies in the local Hindi newspaper under the authority of the Registrar shall be sufficient.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
