Section 25(3) in The West Bengal Co-Operative Societies Act, 1983
(3)On the failure of the board to call the general meeting [within twelve months from the date of the last preceding general meeting,] [Words substituted by West Bengal Act 27 of 1989.] the Registrar shall call, or authorise any of his officers to call, a general meeting within a period of three months from the date of expiry of [the aforesaid twelve months] [Words substituted by West Bengal Act 27 of 1989.] without prejudice to the penal measures that may be taken under this Act against the directors of the board for not holding the general meeting within such period as required under sub-section (1) and sub-section (2).
