Section 37 in Punjab Self-Supporting Co-operative Societies Act, 2006
37. Special meeting of the general body of a self-supporting co-operative society.
(1)The members of a self-supporting co-operative society by signing a requisition may request the Board to call a special meeting of the general body of a self-supporting co-operative society:Provided that such a requisition shall be signed by not less than ten per cent of the members of the self-supporting co-operative society.(2)Notwithstanding anything contained in sub-section (1), the Registrar may, ask the Board to call a special meeting of the general body of a self-supporting co-operative society when he deems necessary either suo moto or on the receipt of any complaint, which necessitates to call for such a meeting.(3)The requisition for calling special meeting, shall contain the reasons as to why the special meeting of the self-supporting co-operative society is felt necessary and it shall also contain an agenda of the matters proposed to be discussed in such a special meeting.(4)The special meeting requisitioned under sub-section (1) or sub-section (2), as the case may be, shall be called by the Board within a period of thirty days from the date of receipt of the requisition of calling such a meeting.
