Section 59(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(5)Where the board fails to call a special general meeting within the period specified in sub-section (2) of Section 32, the Registrar may at the cost of the co-operative call the special general meeting notwithstanding anything contained in this Act :-(a)to review the affairs of the co-operative; and(b)to ascertain whether the general body desires to continue the co-operative.
