Section 48 in Himachal Pradesh Co-Operative Societies Rules, 1971
48. Requisition for special Committee Meetings.
(1)Any three committee members, or such larger numbers as may be laid down in the bye-laws, may requisition a special meeting of the managing committee by giving seven clear days notice, provided that no such notice shall be necessary in the case of a special meeting requisitioned by the Registrar, or by an officer duly authorised by him in this behalf.(2)The requisition shall specify the object of the meeting and shall be signed by the requisitionists, and should be delivered at the office of the society.(3)At such special meeting, no business other than that specified in the notice shall be transacted.The rule empowers any three committee members to requisition a special meeting of the managing committee for which a seven clear days notice shall be given. In such special meeting only such things shall be discussed as are specified in the agenda.
