Section 32(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)(a)It the board refuses or fails to call a meeting in accordance with a requisition under clause (a) of sub-section (3) or under sub section (1) of section 25 or if, in the opinion of the Registrar, there is no board or officer competent under this Act or the Rules or the bye-laws to call a meeting, or if there be an order of the Registrar or of the Civil Court restraining the board to function, the Registrar shall, if he is satisfied that there are sufficient and valid reasons to convene the special general meeting, call the meeting himself.(b)If at a special general meeting of the registered society the quorum is not present for holding the meeting,-(i)in cases where the meeting was called in pursuance of requisition from the members, the meeting shall stand dissolved; and(ii)in any other case, the meeting shall stand adjourned to such other day, time and place as the board or the Registrar may determine.If, at the adjourned meeting a Iso, the quorum is not present for holding the meeting, the members present shall be the quorum.
