Section 96(5) in The Delhi Co-Operative Societies Act, 2003
(5)Where the committee fails to call a special general meeting within the period specified in sub-section (1) of section 33 the Registrar may at the cost of the co-operative society call the special general body meeting notwithstanding anything contained in this Act -(a)to review the affairs of the co-operative society; and(b)to ascertain whether the general body desires to continue the co-operative society.
