Section 57(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(1)Within three months, from the date of registration of a society the chief promoter thereof, shall convene the first general meeting of all persons who had joined in the application for registration of the society. Where the chief promoter fails to convene the meeting as aforesaid, it shall be convened by any person authorised in that behalf by the Registrar.
