Section 72(1) in The Tripura Co-operative Societies Act, 1974
(1)A special general meeting of a society may be called at any time by a majority of the members of the committee or by any paid servant authorised by the committee or bye-laws of a society in this behalf and shall be called within one month-(i)on a requisition in writing of one-fifth of the members of the society or of members the number of which is specified in the bye-laws for the purpose, whichever is less, or(ii)at the instance of the Registrar or any person authorised by him in this behalf, or(iii)in the case of a society which is a member of a federal society, at the instance of the committee of such federal society.
