Section 32(2) in The Assam Co-operative Societies Act, 1949
(2)Such a meeting shall be held within 60 days from the date or expiry of the preceding co-operative year :Provided that if for any reason the meeting cannot be held within the date fixed by the Registrar any society may by application made within the aforesaid period of 60 days and addressed to the Registrar, pray for extension of time for holding the meeting stating the grounds for which in the opinion of the society, the meeting cannot be held. The grounds for which the Managing Body should not stand dissolved under sub-section (4) below should also be stated in the application, if any, made for extension. The period for which the extension is sought for shall also be specifically stand in the application.
