Section 33 in Uttarakhand Co-Operative Societies Act, 2003
33. Other general meetings.
(1)The committee of management may as often as may be necessary for the transaction of business of the cooperative society call a general meeting of the general body of the society ( to be called ordinary general meeting).(2)The committee of management shall call a general meeting of the general body of the society (to be called extra ordinary general meeting) within one month after the receipt of the requisition in writing from the Registrar or from at least one-fifth of the members of the general body of the society. In default of the committee of management to call a meeting, the Registrar or any person duly authorized by him in this behalf shall have the power to call the extra ordinary general meeting at such place and time as he may direct.
