Section 29(2) in The Orissa Self-Help Co-operatives Act, 2001
(2)The board shall hold a special general body meeting within thirty days from the date of receipt of a requisition from -(a)at least 500 or 20% of the members whichever is less having the right to vote; or(b)the Registrar as required under this Act ;Provided that any such requisition shall contain the reasons for holding the meeting and the proposed agenda. No subject other than the subjects included in the proposed agenda shall be discussed at the special general body meeting.
