Section 60(2) in The Meghalaya Co-operative Societies Act
(2)Such an inquiry shall also be held on the application of-(i)the affiliating society, if any, of which the society is a member and debtor;(ii)a majority of the members of the managing body ;(iii)one-third of the members of the society, who shall have deposited such security for costs, if any, as the Registrar may direct ;(iv)creditors representing not less than one-half of the borrowed capital of the society, who shall have deposited such security for costs, if any as the Registrar may direct.
