Section 30(2) in The Karnataka Souharda Sahakari Act, 1997
(2)The Board shall convene a special general meeting within thirty days of receipt of a requisition from not less than one-tenth of members of the Co-operative or as provided in the bye-laws. Such requisition shall contain the reasons for convening the meeting. In the event of failure by the Board, the Federal Co-operative shall convene such general meeting within [thirty] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] days of receipt of requisition signed by not less than one-tenth of members of the Co-operative.
