Section 31(2) in The Delhi Co-Operative Societies Act, 2003
(2)If a co-operative society fails to hold the annual general body meeting within the aforesaid period of [one hundred and eighty days] [Substituted by Delhi Act 1 of 2005, sec 5, for ninety days (w.e.f. 1-4-2005)] the Registrar or any person authorised by him may call such meeting in the manner prescribed and that meeting shall be deemed to be a general body meeting duly called by the cooperative society and the Registrar may order that the expenditure incurred in calling such a meeting shall be a charge on the delinquent members of the committee of the co-operative society who have failed to conduct the general body meeting within the prescribed time limit and the said amount shall be recoverable as arrears of land revenue from such delinquent members of the cooperative society in the same manner as provided in section 111.
