Section 47 in Mizoram Cooperative Societies Act, 2006
47. Calling of special General Body Meeting.
(1)The Chief Executive of the co-operative shall, on the direction of board of management committee, call a special general body meeting within fifty days after the receipt of requisition in writing from Registrar or required proportion of total number of members of cooperative, board of directors, creditors as may be provided under the Act, rules or bye-laws.(2)If the said special general body meeting of a co-operative is not convened as per sub-section (1) the Registrar or persons authorized by him shall have the power to call such meeting which shall be deemed as a meeting called by the Chief Executive of the co-operative as per law and the expenditure incurred for calling such meeting shall be borne by the co-operative or recovered from such person(s) who was or were responsible for the refusal or failure to call such special general body meeting.
