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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(5)(ii) in Jharkhand Co-operative Societies Rules, 2008

(ii)It shall be incumbent on the Chief Executive of the Society to convene a Special General Meeting after notice to the members within thirty days of the receipt of the order, under clause (i) above failing which the State Co-operative Election Authority or the election officer appointed by the authority may summon the meeting after notice to the members of twenty-one days to the memebrs and such meetings shall have all the powers of a special General Meeting convened according to the bye-laws of the co-operative Society.