Section 60(3) in The Delhi Co-operative Societies Rules, 2007
(3)The notice of meeting shall be given to each member of the committee in writing under the signature of the president or secretary or chief executive officer/ managing director at least five days prior to the date of meeting and such notice shall be served to the member either personally or by post under certificate of posting. In case, the notice is sent by post services, it shall be deemed to be effective after the expiry of forty eight hours after the letter containing the notice is posted properly, addressing, prepaying, and posting it.Provided that if a member has intimated to the co-operative society in advance that notice of a meeting should be sent to him by registered post with or without acknowledgement due and has deposited a sum sufficient to defray the expenses of doing so, the service of notice shall not be deemed to be effective unless it is sent by registered post. However, in case of an emergent meeting, the service of notice shall be made by hand ensured at least twenty four hours the time of the meeting.
