Section 67(3) in Himachal Pradesh Co-Operative Societies Act, 1968
(3)The Registrar or the person authorised by him under sub-section (1) shall, for the purpose of an enquiry under this section have powers namely:-(a)he may, notwithstanding any rule or bye-law specifying the period of notice for general meeting of the society, require the officer of the society to call a general meeting at such time and place at the head-quarters of the society or any branch thereof and to determine such matters as may be directed by him, and where the officers of the society refuse or fail to call such a meeting he shall have power to call himself; and(b)any meeting called under clause(a) shall have all the powers of a general meeting called under the bye-laws of the society and its proceedings shall be regulated by such bye-laws except that no quorum shall be necessary for such meeting.
