Section 33 in The U.P. Co-operative Societies Act, 1965
33. Other general meeting.
(1)The Committee of Management may as often as may be necessary for the transaction of business of the co-operative society call a general meeting of the general body of the society (to be called ordinary general meeting).(2)The Committee of Management shall call a general meeting of the general body of the society (to be called extraordinary general meeting) within one month after the receipt of a requisition in writing from the Registrar or from at least one-fifth of the members of the general body of the society. In default of the Committee of Management to call meeting, the Registrar or any person duly authorized by him in this behalf shall have the power to call the extraordinary general meeting at such place and time as he may direct.
