Section 21 in The Assam Agricultural Farming Corporation Rules, 1973
21. Special General Meeting.
- A special general meeting can be held either on a decision of the Board of Directors or an a direction from the State Government or on a requisition submitted by at least one-fifth of the agriculturist members of the Corporation to transact such business as may be decided by the Board, directed by the State Government, or requested for in the requisition of the agriculturist members, as the same may be :(2)The Secretary of the Corporation shall ordinarily issue, within seven days of the decision of the Board or direction received from the State Government or a requisition from the agriculturist members, calling a special meeting giving fifteen days notice to all the members.(3)A special general meeting shall be held to discuss the affairs of the Corporation if for three consecutive months, the Board's meeting could not be held.(4)No special general meeting shall, however, be held on the decision of a Board or requisition received from the agriculturist members if the Controller or the State Government in the meantime direct that such a special general meeting need not be held.(5)The procedure to be followed in the special general meeting shall be the same as laid down for the annual general meeting under Rule 21(1) above.
