Section 28(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)The Board shall hold a special general meeting within thirty days of the date of receipt of a requisition from:(a)one- fifth of the members having the right to vote or 500 members having the right to vote; or(b)the Registrar, in pursuance of the Registrar's functions under this Act;Provided that any such requisition shall contain the reasons why the proposed agenda and the meeting is felt necessary, and no subject other than the subjects included in the proposed agenda shall be discussed at the special general meeting.
