Section 21(1) in Himachal Pradesh Societies Registration Act, 2006
(1)A special general meeting shall be called at any time by the President, or by a simple majority of the members of a Governing body, within one month -(a)on a requisition, containing the proposed agenda and reasons for such meeting, in writing of one-fifth of the members of a Society or of members, the number of which is specified in the bye-laws for the purpose, whichever is lower, or(b)at the instance of the Registrar.
