Section 30(1) in The Orissa Co-operative Societies Act, 1962
(1)The Committee may, at any time, convene a special meeting of the general body of the members of the Society, and shall convene such meeting on receipt of a requisition, in writing, from the Registrar, Auditor-General or any authority competent under this Act to make such requisition, or its Financing Bank, or such number of members or such proportion of the total number of members of the Society as may be prescribed, within the period specified in the requisition.
