Section 63(1) in Mizoram Cooperative Societies Act, 2006
(1)The requisition for calling a special board meeting for the purpose of moving no confidence motion against the president, vice president, chairman, vice chairman, secretary, treasurer or any other elected officials of a co-operative, by whatever description or name be called, shall be signed by not less than one third of the total member's of the management committee and shall be delivered to the convener of such committee meeting by duly making a copy of the same to the Registrar with a request to call such a special board meeting if the convener of such meeting failed to call the meeting within fifteen days of the receipt of such request.
