Section 20(5) in The Bihar Co-operative Societies Rules, 1959
(5)Special General Meeting. - (i) Notwithstanding anything contained in the bye-law of a registered society as to the mode of summoning General Meetings and the object, time and place of such meeting the Registrar, or any person authorised by him or [Conducting Officer notified under Rule 21B] [Inserted by Letter No. 14/Legal 51/16-2829 dated 2.9.1989.] may at any time, direct the summoning of a Special General Meeting of the society in such manner and at such time and place as he may fix :(ii)[ It shall be incumbent on the Chief Executive of the Co-operative Society to convene a Special General Meeting after notice to the members within thirty days of the receipt of the order under clause (i) above failing which the Registrar or the person authorised by him or the conducting officer may summon the meeting after notice to the members of twenty-one days and such meetings shall have all the powers of a special General Meeting convened according to the bye-laws of the Co-operative Society.] [Substituted by G.S.R. 1 dated 1.2.1997.](iii)[ Wherever the bye-law of a Co-operative Society so provide, there shall be a Primary Meeting to elect the delegates to the General Meeting of the Co-operative Society on the date fixed by the Registrar, Cooperative Societies or the concerned Conducting Officer.] [Inserted by Letter No. 14/Legal 51/16-2829 dated 2.9.1989.]
