Section 33 in The Meghalaya Co-operative Societies Act
33. Special meeting of General Assembly.
(1)A special meeting of the General Assembly shall be called-(a)at the instance of the Administrative Council or if there be no Administrative Council of the managing body ;(b)on a requisition signed by one-tenth of the members of the Central Assembly or twenty members, whichever is less ; or(c)at the instance of the Registrar.(2)The Registrar himself or any person authorised by him in this behalf in writing may, by special order, 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 (1).(3)Notwithstanding any rule or bye-law prescribing the method of summoning or period of notice for a General Assembly the Registrar or any person authorised by him in this behalf may specify the time place, business for the meeting and manner of convening it.
