Section 76 in The Maharashtra Co-Operative Societies Act, 1960
76. [Special general body meeting.] [This marginal note was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section, 43(d), (w.e.f. 14-2-2013).]
(1)A [special general body meeting] [These words were substituted for the words 'special general meeting' (by 'Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 43(a), (w.e.f. 14-2-2013).] may be called at any time by the Chairman or by a majority of the committee and shall be called within one month-(i)on a requisition in writing of one-fifth of the members of the society or of members the number of which is specified in the bye-laws for the purpose, whichever is lower, or(ii)at the instance of the Registrar, or(iii)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)Where any officer or a member of the committee, whose duty it was to call such meeting without reasonable excuse, fails to call such meeting, the Registrar may by order declare such officer or member disqualified for being a member of the committee for such period [not exceeding five years] [These words were substituted for the words 'not exceeding three years' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 43(b)(i), (w.e.f. 14-2-2013).], as he may specify in such order; and if the officer is a servant of the society, he may impose on him a penalty not exceeding [five thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 43(b)(ii), (w.e.f. 14-2-2013).]. Before making an order under this sub-section, the Registrar shall give, or cause to be given a reasonable opportunity to the person concerned of showing case against the action proposed to be taken in regard to him.(3)If a [special general body meeting] [These words were substituted for the words 'special general meeting' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 43(C), (w.e.f. 14-2-2013).] 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 have power to call such meeting, and that meeting shall be deemed to be a meeting duly called by the committee.(4)The Registrar shall have power to order that the expenditure incurred in calling a meeting under sub-section (3) 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.
