Section 33 in Himachal Pradesh Co-Operative Societies Act, 1968
33. Special general meeting.
(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.(2)If a special general meeting of a society is not called in accordance with the requisition referred to in sub-section (1), the Registrar or any person authorised by him in this behalf, shall call such meeting, and that meeting shall be deemed to be a meeting duly called by the committee.(3)The Registrar shall have power to order that the expenditure incurred in calling a meeting under sub-section (2) shall be paid out of the funds of the society or by such person or persons who, in the opinion of the Registrar, were responsible for the refusal or failure to convene the meeting.
