Section 60(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)All general meetings of a society excepting the first general meeting shall be convened [within the period as specified in sub-section (1) of section 75] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] by the Secretary or any other officer authorised by and under the bye-laws to convene such meetings under intimation to the Registrar, who may attend such meetings or authorise some person to attend such meetings on his behalf. The President of the Society or in his absence the Vice-President or, in the absence of both, a [an active member elected by the active] [Substituted 'member elected by the' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] members present at the meeting shall preside over the meeting unless the bye-laws specify that the President of the meeting elected by the meeting.
