Section 30(2) in The Orissa Co-operative Societies Act, 1962
(2)If a special meeting is not convened in accordance with any such requisition, the requisitioning authority or any person authorised by such authority in that behalf shall have the power to convene such meeting and the meeting so convened shall be deemed to be a meeting convened by the Committee.] [Modified vide Orissa Gazette Extraordinary No. 1491, dated 5.11.1992.]Modification
