Section 50 in The Chhattisgarh Co-Operative Societies Act, 1960
50. Special General Meeting.
(1)The Committee may at any time, call a special general meeting of the society and shall call such meeting within one month after the receipt of a requisition in writing from the Registrar or from one-tenth of total number of members.(2)If a special general meeting of a society is not called in accordance with the requisition referred to in sub-section (1), the Registrar or any person authorised by him in this behalf, shall have the power to call such meeting and that meeting shall be deemed to be a meeting called by the Committee.(2-a) Where any officer whose duty it was to call such a meeting in accordance with the provisions of this Act, or the rules or bye-laws made thereunder fails without reasonable excuse to call such meeting, the Registrar may, by order, declare such officer to be disqualified for being a member of the committee for such period not exceeding seven years as he may specify in such order and if the officer is an employee of the society impose on him a penalty not exceeding five thousand rupees :Provided that no order shall be made under this sub-section unless the person concerned is given a reasonable opportunity of being heard.(3)The matters before a special general meeting may include all or any of the matters specified in Section 49.
