Section 58A(1) in The Goa Co-operative Societies Act, 2001
(1)A special general meeting may be called,-(i)at any time by the Chairman; or(ii)within one month from the date of submission of a requisition in writing to that effect by atleast one-tenth of the total number of members of the society or by atleast one-tenth of the total number of elected representatives or by such number of members as specified in the bye-laws for the purpose; or(iii)at the instance of the Registrar; or(iv)in the case of a society which is a member of a federal society, at the instance of the committee of such federal society.
