Section 33(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)The committee of management shall call a general meeting of the general body of the society (to be called extra ordinary general meeting) within one month after the receipt of the requisition in writing from the Registrar or from at least one-fifth of the members of the general body of the society. In default of the committee of management to call a meeting, the Registrar or any person duly authorized by him in this behalf shall have the power to call the extra ordinary general meeting at such place and time as he may direct.
