Section 21(b) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(b)Extraordinary General Meeting. - The Board of Directors shall call a General Meeting of the General Body of the Federation within one month after the receipt of a requisition in writing from the Registrar or from at least one-fifth of the members of the General Body of the Federation. In default of the Board of Directors to call such a meeting, the Registrar or any person authorised by him in this behalf shall have the power to call the extraordinary meeting at such place and time as he may direct. Such a meeting shall have all the powers and be subject to the same rules as a meeting called according to these bye-laws, but no business other than that mentioned in the letter of requisition shall be transacted at such a meeting.
