Section 33(1) in Sikkim Co-Operative Societies Act, 1955
(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
