Section 26(2) in Rajasthan Co-operative Societies Act, 2001
(2)If the special general meeting of a co-operative society is not called in accordance with the requisition referred in sub-section(a)the Registrar or any other person authorised by him in this behalf shall have the power to call such meeting within One month and that meeting . shall be deemed to be a meeting called by the committee;(b)the Registrar shall have a power to order that the expenditure incurred in calling a meeting under this sub-section, shall be paid out of the funds of the society or by such person or persons who, in the opinion of the Registrar, were responsible for the refusal or failure to convene the meeting.
