Section 32(2) in The U.P. Co-operative Societies Act, 1965
(2)Notwithstanding anything contained in Section 31, it shall be the duty of the secretary, and in the absence of the secretary, of the Chairman of the committee of management, to call the annual general meeting in accordance with the provisions of sub-section (1), failing which the Registrar, or any person duly authorised by him in this behalf, may call the annual general meeting.
