Section 30 in The Orissa Co-operative Societies Act, 1962
30. [ Special meeting of general body. [Substituted by Orissa Act No. 28 of 1991, Section 23 dated 31.12.1991, w.e.f 1.5.1993.]
(1)The Committee may, at any time, convene a special meeting of the general body of the members of the Society, and shall convene such meeting on receipt of a requisition, in writing, from the Registrar, Auditor-General or any authority competent under this Act to make such requisition, or its Financing Bank, or such number of members or such proportion of the total number of members of the Society as may be prescribed, within the period specified in the requisition.(2)If a special meeting is not convened in accordance with any such requisition, the requisitioning authority or any person authorised by such authority in that behalf shall have the power to convene such meeting and the meeting so convened shall be deemed to be a meeting convened by the Committee.] [Modified vide Orissa Gazette Extraordinary No. 1491, dated 5.11.1992.]Modification
