Section 33(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)A special General Meeting may be called at any time by the President or by a majority of the members of a committee, and shall be called within one month,-(a)on a requisition in writing of one-fifth of the members of a society or of members, the number of which is specified in the bye-laws for the purpose, whichever is lower, or(b)at the instance of the Registrar, or(c)in the case of a society, which is a member of a federal society, at the instance of the committee of such federal society.
