Section 46(3) in Mizoram Cooperative Societies Act, 2006
(3)Where the board of management committee of a failed to convene the annual general body meeting within the period specified under sub-section(1) without cogent and convincing reasons, the Registrar shall convene such annual general body meeting within a period of sixty days from the date of expiry of period mentioned under sub-section (1) and the expenditure incurred for calling such meeting shall initially be borne by the co-operative, which amount shall be recovered from the members the board of management committee responsible for not calling such meeting as per law.
