Section 23 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
23.
Notice of the agenda of the meeting of the General Body mentioning date, place and the time of the meeting shall, except as otherwise provided in Rule 25, be issued in writing to all its members at least 15 clear days in advance with a copy thereof to the Registrar, if so, desired by him provided that at least 45 days clear notice shall be necessary for a meeting in which regular election of the office-bearers is to be held. A copy of the agenda notice shall be placed on the notice board of the Federation on the date of issue of the notice:Provided further that in case of Annual General Meeting it may also be accompanied by a copy of the Annual Business report, the Audit Certificate (if available) and the balance sheet. Non receipt of such a notice by any member of the General Body not invalidate the proceeding of the meeting.
