Section 51(3) in The Delhi Co-operative Societies Rules, 2007
(3)Notwithstanding anything contained in the bye-laws, if a general meeting is called under sub section (1) of section 31 of the Act, or in pursuance of sub-section (2) of section 33, the Registrar may determine the period of notice for such meeting, the time and place of the meeting and the subject to be considered thereat. Registrar may preside over such meeting or authorize any person to so preside.
