: - (1) The bye-laws of a Co-operative Society shall specify the frequency of any manner in which Board and General Body Meetings shall be held, so however the Board shall meet at least once in every three months and the General Body shall meet at least once a year.(2)The Board shall convene a General Body Meeting within thirty days of receipt of a requisition for convening a meeting signed by at least one-tenth of members of the Co-operative Society or as provided in the bye-laws and any such requisition shall contain the proposed agenda and the reasons why the meeting is felt necessary.(3)Where the Board fails to convene the annual or requisitioned General Body Meeting within due time, it shall be competent for the Registrar to convene the requisitioned or annual General Body Meeting, as the case may be.(4)Every Co-operative Society shall record in the minutes book, minutes of all proceedings of every General Body Meeting and of every meeting of its Board of Directors.(5)Such minutes shall be communicated to all persons invited for the meeting within thirty days of the conclusion of the meeting.(6)The minutes so recorded shall be signed by the person who chaired the said meeting.
