Section 26 in Haryana Co-operative Societies Act, 1984
26. Summoning of meetings.
(1)A co-operative society may, from time to time, call a general meeting or a committee meeting of a society and shall call such meetings within one month after receipt of a requisition in writing from the Registrar or from such member or members or proportion of total number of members as may be provided in the bye-laws in case of general meeting or such members of committee as may be prescribed in the bye-laws, in case of committee meeting.(2)If a general meeting or committee meeting of a co-operative society is not called in accordance with the requisition referred to in sub section (1), the Registrar or any person authorised by him in this behalf shall have the power to call such a meeting.(3)[ If a general body meeting is not held within the period as specified in sub-section (3) of Section 25 or the requirements of sub-section (1) of this section are not complied with, the Registrar shall, after giving an opportunity of being heard, declare the members of the committee disqualified for continuing as members of such committee and for being elected as members of the committee of any society, for a period of five years; and if the default is committed by an office-bearer or an employee of the society, the Registrar may, after giving him an opportunity of being heard, impose on him a fine not exceeding ten thousand rupees.] [Added by Haryana Act No. 19 of 2006.]
