Section 60(2) in The Karnataka Souharda Sahakari Act, 1997
(2)[The board of the Federal cooperative may convene special general meeting at any time as per its needs, but shall convene] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] a special general meeting within thirty days of receipt of a requisition to this effect from not less than one tenth of members of the Federal Co-operative or as provided in the bye-laws and any such requisition shall contain the reasons for conducting such meeting.
