Section 50(2) in The M.P. Co-Operative Societies Act, 1960
(2)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 the power to call such meeting and that meeting shall be deemed to be a meeting called by the Committee.[(2-a) Where any officer whose duty it was to call such a meeting in accordance with the provisions of this Act, or the rules or bye-laws made thereunder fails without reasonable excuse to call such meeting, the Registrar may, by order, declare such officer to be disqualified for being a member of the committee for such period not exceeding [seven years] [Inserted by M.P. Act No. 8 of 1970.] as he may specify in such order and if the officer is an employee of the society impose on him a penalty not exceeding [five thousand] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].] rupees :Provided that no order shall be made under this sub-section unless the person concerned is given a reasonable opportunity of being heard.]
