Section 33 in Sikkim Co-Operative Societies Act, 1955
33. Special Meeting of General Assembly.
(1)A Special Meeting of the General Assembly shall be called:(a)at the instance of the Administrative, Council or if there be no Administrative Council, of the managing body(b)at the request of the Chairman of the society(c)on a requisition signed by one, tenth of the members of the General Assembly or twenty, members, whichever is less or(d)at the instance of the Registrar(2)The Registrar himself or any person authorised by him in 'this behalf, in writing, may, by special order shall call a; special meeting of the General Assembly at any time and shall call such a meeting upon the 'failure of the society to call a meeting on the requisition by the members or at the' instance, of the Registrar under sub-section (i),(3)Notwithstanding any rule or be-laws Prescribing the, method of summoning or period of notice for a General, Assembly, the Registrar or any person authorised by him in this behalf, may specify the time, place, business for the meeting and manner of convening it.
