Multi-State Cooperative Societies Act, 1984
31. Special general
meeting of the general body.-
1.
The
Chief Executive may, at any time, on the direction of the board, call a special
general meeting of the society and shall call such meeting within one month
after the receipt of a requisition in writing from the Central Registrar or
from such member or members or a proportion of the total number of members, as
may be provided in the bye-laws.
2.
If
a special general meeting of a multi-State cooperative society is not called in
accordance with the requisition referred to in sub-section (1), the Central
Registrar or any person authorised by him in this behalf shall have the power
to call such meeting and that meeting shall be deemed to be a meeting called by
the Chief Executive in accordance with the provisions of that sub-section and
the Central Registrar may order that the expenditure incurred in calling such
meeting shall be paid out of the funds of the society or by such person or
persons who, in the opinion of the Central Registrar, was or were responsible
for the refusal or failure to convene the special general meeting.