Section 35(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)The president shall hold a special Board meeting within fifteen days of the date of receipt of a requisition from:(a)at least one-third of the Directors on the Board; or(b)the Auditor;Provided that any such requisition shall contain the reasons why the meeting is felt necessary and the proposed agenda, and no subject other than the subjects included in the proposed agenda shall be discussed at the special Board meeting.
