Section 51 in The Delhi Co-operative Societies Rules, 2007
51. Length and service of notice for calling general body meeting.
(1)Annual general body meeting of a co-operative society may be called by giving not less than fifteen days notice in writing.(2)Special general body meeting of a co-operative society may be called by giving not less than seven days notice in writing.(3)Notwithstanding anything contained in the bye-laws, if a general meeting is called under sub section (1) of section 31 of the Act, or in pursuance of sub-section (2) of section 33, the Registrar may determine the period of notice for such meeting, the time and place of the meeting and the subject to be considered thereat. Registrar may preside over such meeting or authorize any person to so preside.(4)The notice of every general body meeting shall be given to each member of the cooperative society either personally or by post under U. P. C. or by courier services agency duly registered in Delhi having 'Certificate of Incorporation' from Registrar of Companies, Delhi and Haryana and also having Certificate of Registration under section 69 of the Finance Act, 1994 (32 of 1994) from Assistant Commissioner, Central Excise Service Tax. In case the notice is sent by post, service thereof shall be deemed to be effected after the expiry of forty-eight hours of postage by properly addressing, prepaying and posting it:Provided that where a member has intimated to the co-operative society in advance that notice of a general body meeting should be sent to him by registered post with or without acknowledgement due and has deposited requisite amount to defray the expenses of doing so, the service of the notice shall not be deemed to be effected unless it is sent by registered post.(5)The accidental omission, in the opinion of the Registrar, to give notice or a non-receipt of notice by any member shall not invalidate the proceedings at the general body meeting.(6)The notice of an annual general body meeting shall be accompanied by a copy each of audited balance-sheet profit and loss account together with the audit objections thereon relating to the preceding year and the report of the committee. In addition, the copy of the audit report may also be shown to member at the time of general body meeting.
