Section 33(2) in Sikkim Co-Operative Societies Act, 1978
(2)If a special general meeting of a society is not called in accordance with the requisition referred to in subsection (1), the Registrar or any person authorised by him in this behalf shall call such meeting and exercise all powers and functions of an officer of the society who is authorised to convene such special general meeting and that meeting shall be deemed to be a meeting called by the committee, and the Registrar may order that the expenditure incurred in calling such a meeting shall be paid out of the funds of the society or by any such person or persons who, in the opinion of the Registrar, were responsible for the refusal or failure to convene the special general meeting.
