Section 43(2) in Assam Co-Operative Societies Act, 2007
(2)The President or Chairman and in the event of his being physically incapable of acting, the Vice-President or Vice-Chairman may, whenever he thinks fit, call a special meeting of the Board and shall be bound to do so within fifteen days of the date of receipt of a written requisition -(a)signed by not less than one third of the Directors of the Board; or(b)from the Registrar; or(c)from the auditor.Such requisition shall contain the reasons as to why the meeting is felt necessary and the proposed agenda and no subject other than the subjects included in the proposed agenda shall be discussed at the special meeting of the Board.
