Section 34(4) in The Multi-State Co-Operative Societies Rules, 2002
(4)Notwithstanding anything to the contrary contained in any rule or bye-law governing the multi-State co-operative society, where the Central Registrar or the authorised officer in this behalf is satisfied that the President or Chairperson of the society has failed to convene the meeting of the general body as required under sub-rule (1), the Central Registrar or the authorised officer, as the case may be, shall convene a meeting of the general body of the multi-State co-operative society by giving fourteen days notice to all the members and creditors of the multi-State co-operative society.
