Section 47(2) in Mizoram Cooperative Societies Act, 2006
(2)If the said special general body meeting of a co-operative is not convened as per sub-section (1) the Registrar or persons authorized by him shall have the power to call such meeting which shall be deemed as a meeting called by the Chief Executive of the co-operative as per law and the expenditure incurred for calling such meeting shall be borne by the co-operative or recovered from such person(s) who was or were responsible for the refusal or failure to call such special general body meeting.
