Section 26(1) in Rajasthan Co-operative Societies Act, 2001
(1)The committee of a co-operative may, at any time, call a special general meeting of the society and shall call such meeting within one month after the receipt of requisition in writing from the Registrar or from such number of members, not being less than one-fifth of the total number of members, as may be specified in the bye-laws.
