Section 46(3) in The Delhi Co-operative Societies Rules, 2007
(3)A requisition for a special general body meeting to be convened under section 33 of the Act shall state the object of the such meeting, and shall be signed by at least one fifth of members of the co-operative society or the Registrar, as the case may be, and shall be sent to the registered office of the society and copy to Registrar.
