Section 61 in The Arunachal Pradesh Co-operative Societies Rules, 1984
61. Power to call annual and special general meeting.
- If the annual general meeting of a society is not called in accordance with the provisions of Section 76 or if the Chairman or majority of the committee of a society fail to call a special general meeting in accordance with the provisions of Section 77, the Registrar may authorise any person subordinate to him or any officer or employee of a federal society to call annual general meeting or the special general meeting, as the case may be, and such officer or person shall have all the power and functions of the officer of the society authorised to convene such annual or special general meeting under its bye-laws.
