Section 26(4) in The Orissa Co-operative Societies Rules, 1965
(4)The Meeting of the General Body of a Society shall be convened by the President or in his absence by the Vice-President or by the Chief Executive under the authority and direction of the President or the Vice-President as the case may be. In the event of non-convening of the General Body meeting by the President or the Vice-President or the Chief Executive of the Society, the Committee may authorise any other member of the Committee to convene such General meeting/meetings by issuing notice.
