Section 51 in West Bengal Co-operative Societies Rules, 2011
51. Requisition meeting of Board.
(1) One third of the Directors may requisition a special meeting of the Board by giving seven clear working day's notice.(2)The requisition shall specify the object of the meeting and shall be signed by the Directors requisitioning and shall be delivered at the office of the Society.(3)If the Secretary or any other person performing the duties of the Secretary does not convene the meeting within seven clear working days from the date of receipt of the requisition, a notice of seven clear working days signed by the Directors requisitioning specifying the object and the date, time and place of the meeting shall be sent to all the Directors and accordingly the meeting shall be held. The Secretary or the person performing the duties of the Secretary or the Chief Executive in whatever name is called or any person under whose custody the books, documents, papers etc. in respect of the meetings of the Board are kept, shall place those books documents etc. in the requisition meeting.(4)At such requisition meeting no business other than that specified in the requisition shall be transacted and if there is no quorum within half-an-hour from the time appointed, the meeting shall stand dissolved.
