Section 31 in Rajasthan Co-operative Societies Act, 1965
31. Special general meetings.
(1)The committee of a co-operative society may, at any time call a special general meeting of the society and shall call such meeting within one month after the receipt of requisition in writing from the Registrar or from such number of members, not being less than one-fifth of the total number of members as may be specified in the bye-laws.(2)If a special general meeting of a co-operative society is not called in accordance with the requisition referred in sub-section (1), the Registrar or any other person authorised by him in this behalf, shall have the power to call such meeting and that meeting shall be deemed to be a meeting called by the committee.(3)The Registrar shall have power to order that the expenditure incurred in calling a meeting under sub-section (2) 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.
