Section 8 in Multi-Unit Co-operative Societies Rules, 1958
8. Action by Registrar in certain cases.
- Notwithstanding anything to the contrary contained in any rule or bye-law governing the society, when the Central Registrar is satisfied that the President or Chairman of the society has failed to convene a special meeting as required under rule 3, the Central Registrar shall convene a meeting of the general body of the society after giving fourteen days' notice to all members and creditors of the society, and thereupon, the provisions of rules 5 to 7 shall apply accordingly.
