Section 19 in West Bengal Co-operative Societies Rules, 2011
19. Notice of General Meetings.
(1) A Half-yearly General Meeting shall be convened by the Secretary or any other officer authorized by the Board in accordance with the direction of the Board.(2)[ When the Registrar or any officer authorised by him calls the annual general meeting under sub-section (6) of section 29 or half-yearly general meeting under sub-section (2) of section 30 or special general meeting under clause (c) of sub-section (1) of section 31 or under sub-section (2) of section 31 of the Act, the Secretary of the co-operative society or any other person by whatever name called discharging the duties of Secretary shall arrange to issue and dispatch the notices of the meetings, as may be required by the Registrar, or any officer authorised by him.] [[Substituted by Serial No. (6), ibid, w.e.f, 1.2.2013, earlier which was as follows :(2)When the Apex Co-operative Society or the Federal Co-operative Society or the Central Co-operative Society or where there is no such society the Registrar or the officer authorized by him, calls the annual general meeting under sub-section (6) of section 29 or a half-yearly general meeting under sub-section (2) of section 30 or special general meeting under sub-section (2) of section 31, the Secretary or any other officer authorized under these rules to call annual general meeting, half-yearly general meeting and special general meeting shall arrange to issue and dispatch the notices of the meetings as may be required by the Apex Co-operative Society or the federal society or the central society or where there is no such society the Registrar or officers authorized by them as the case may be.]]
