Section 23(3) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
(3)When a general meeting is called by the Central Registrar under the second proviso to sub-section (1) of section 30, he may determine : -(i)the period of notice of such meeting which shall not be less than seven days;(ii)the time and place of such meeting; and(iii)the subjects to be considered in such meeting. The Central Registrar or any person authorised by him may preside over such meeting.
