Section 33(2) in Sikkim Co-Operative Societies Act, 1955
(2)The Registrar himself or any person authorised by him in 'this behalf, in writing, may, by special order shall call a; special meeting of the General Assembly at any time and shall call such a meeting upon the 'failure of the society to call a meeting on the requisition by the members or at the' instance, of the Registrar under sub-section (i),
