Section 25(2)(c) in The Karnataka Societies Registration Act, 1960.

[Cites 0, Cited by 5] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(c) in The Karnataka Societies Registration Act, 1960.

(c)

(i)he may, notwithstanding anything contained in this Act or in any rule or regulation prescribing the period of notice for a general meeting of the society, require the governing body of the society to call a general meeting at such time and place at the headquarters of the society or any branch thereof and to determine such matters as may be directed by him. If the governing body of the society refuses or fails to call a meeting, he shall have power to call it himself;

(ii)any meeting called under sub-clause (i) shall have all the powers of a general meeting called under the rules or regulations of the society and its proceedings shall be regulated by such rules or regulations;

(iii)when an enquiry is made under this section, the Registrar shall communicate the result of the enquiry to the society concerned.

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State of Karnataka - Subsection

Section 25(2)(c) in The Karnataka Societies Registration Act, 1960.