Section 15(3) in The Multi-State Co-Operative Societies Rules, 2002
(3)When a general meeting is called by the Central Registrar or any person authorised by him under sub-section (2) of section 39 or a special general meeting under sub-section (2) of section 40, 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.
