Section 76 in The Manipur Co-operative Societies Act, 1976
76. Special general meeting.
(1)A special general meeting may be called by the Chairman or by a majority of directors 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 lower, or(ii)at the instance of the Registrar; or(iii)in the case of a society which is a member of a federal society, at the instance of the Board or committee of such federal society.(2)Where any officer or a member of the Board, whose duty it was to call such meeting, without reasonable excuse, fails to call such meeting, the Registrar may, by order, declare such officer or member disqualified for being a member of the Board for such period, not exceeding three years, as he may specify in such order; and if the officer is a servant of the society, he may specify in such order; and if the officer is a servant of the society, he may impose on his a penalty not exceeding one hundred rupees. Before making an order under this sub-section, the Registrar shall give or cause to be given, a reasonable opportunity to the person concerned, of showing cause against the action proposed to be taken in regard to him.(3)If a special general meeting of a society is not called in accordance with the requisition referred to in sub-section (1), the Registrar or any person authorised by him in this behalf, shall have power to call such meeting and that meeting shall be deemed to be a meeting duly called by the Board.(4)The Registrar shall have power to order that the expenditure incurred in calling a meeting under sub-section (3) shall be paid out of the funds of the society or by such person or persons who, in the opinion of the Registrar, were responsible for the refusal or failure to convene the meeting.
