Section 58(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(1)All general meetings of a society excepting the first general meeting shall be convented by the Secretary or any other officer authorised by an under the bye-laws to convene such meeting under intimation to the Registrar, who may attend such meetings and authorise some person to attend such meetings on his behalf. The President of the society or in his absence the Vice-President of the society Or, in the absence of both, a member elected by the members present at the meeting, shall preside over the meeting unless the bye-laws specify that the President of the meeting should be elected by the meeting.
