Section 21 in Himachal Pradesh Societies Registration Act, 2006
21. Special general meeting.
(1)A special general meeting shall be called at any time by the President, or by a simple majority of the members of a Governing body, within one month -(a)on a requisition, containing the proposed agenda and reasons for such meeting, in writing of one-fifth of the members of a Society or of members, the number of which is specified in the bye-laws for the purpose, whichever is lower, or(b)at the instance of the Registrar.(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 authorized by him in this behalf, shall call such meeting, and that meeting shall be deemed to be a meeting duly called by the Governing body.(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.(4)Quorum for special general meeting shall be same as provided for annual general meeting under sub-section (5) of section 20.
