Section 32(5) in The Tamil Nadu Co-Operative Societies Act, 1983
(5)The Registrar may order that the expenses incurred in calling the special general meeting shall be paid out of the funds of the society' or any other registered society at whose instance such meeting was called or by such person as, in the opinion of the Registrar, was responsible for the refusal or failure to call the meeting under sub-section (4).
