Section 39(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)The President and in the event of his being physically incapable of acting then the Vice-President may, whenever he thinks fit, call a special meeting of the board and shall be bound to do so within fifteen days of the date of receipt of a written requisition-(a)signed by not less than one-third of the directors on the board; or(b)from the Registrar; or(c)from the Auditor;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 meeting of the board.
